STATE OF HIMACHAL PRADESH Vs. MEENA DEVI

JUDGEMENT

(1.) THIS is an appeal filed by the State of H.P. against the judgment of the Court of Additional Chief Judicial Magistrate, Sundernagar, dated 8.3.2004 vide which he acquitted the respondent of the charge framed against her under Sections 323,324,326 and 506 IPC.

(2.) BRIEFLY stated the facts of the case are that on 27.5.1999, a report was lodged by Smt. Mahanti Devi at Police Station that she along with her son Banshi Lal and daughter-in-law Bimla Devi were sowing maize crop in the fields. Thereafter she went to bring the seeds from her house at about 10:00 a.m. When she was coming towards her field, Meena Devi was cutting branches of the trees from her fields. When the complainant objected, Meena Devi got down and gave a darat blow on the head of the complaint which hit her on her left side elbow and also started giving beatings with her hands. On hearing her cries, Nirmal, Mhant Ram, Meera and Bimla Devi etc. came there and rescued her. It was further alleged that the darat had been kept by her daughter-in-law after taking it from the accused which she could produce.

(3.) WE have heard the learned Deputy Advocate General for the appellant-State and Mr. Ramesh Sharma, Advocate for the respondent and have gone through the record of the case.