STATE OF HIMACHAL PRADESH Vs. AJMER SINGH

JUDGEMENT

(1.) THE present appeal has been filed by the State against the judgment, passed by the learned trial Court in Case No.46 -1 of 1998, decided on 11.11.2004, whereby the respondent was acquitted, for the offences punishable under Section 324 the Indian Penal Code.

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

(3.) PW -1 Raghunath Singh and PW -4 Jarnail Singh accompanied the respondent/accused. When they reached the fields respondent/accused Ajmer Singh gave 2 -3 blows with darat (large Scythe) on the head of PW -4 Jarnail Singh, which resulting into the bleeding injuries. PW -1 Raghunath Singh with a view to pacify the matter intervened and pushed away the respondent/accused. On getting the injury the complainant fell down on the ground. The injured was taken to the hospital and matter was reported to the police. The injured was got medically examined and his MLC is Ex. PW -7/A. Police lodged the FIR Ex. PW -8/B and also prepared site plan Ex. PW -9/A and they took into possession Darat Ex. P -1 vide memo PW -2/B.