STATE OF HIMACHAL PRADESH Vs. PANCHAM SINGH

JUDGEMENT

(1.) THE respondent was acquitted for the offences punishable under Sections 323 and 325 of the Indian Penal Code for allegedly causing fracture of the tooth of the complainant by giving fist blows.

(2.) HEARD and gone through the evidence on record.

(3.) THE matter was reported to the police. The complainant was taken for his medical examination to P.H.C. Tiara from where he was referred to Dental Surgeon for expert opinion. PW -3 Dr. N.K. Behl gave his opinion, because of the fracture of root of left upper central later injury. To this effect he gave his opinion Ext. PW3 -A on the Medico Legal Certificate, whereas injuries No. 2 and 3 were found to be simple in nature by PW1 Dr. V.K. Mahajan having been caused within 12 to 24 hours.