PARKASH CHAND Vs. GORKHU RAM AND ORS.

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) THIS revision petition is against the concurrent findings of acquittal, by the complainant in State case registered by him in terms of FIR No. 61/2005 in Police Station Shahpur under Sections 147, 447, 324, 506 read with Section 149 Indian Penal Code.

(3.) THE matter was reported to police. Police conducted the investigation. The complainant was got medically examined. He had sustained simple injuries on his person. The police procured the Medico Legal Certificate of the complainant, recorded the statements - 3 of the witnesses and presented the challan in the Court for the trial of the Respondents.