STATE OF H.P. Vs. BANSI LAL

JUDGEMENT

(1.) RESPONDENTS were put on trial, under Sections 147, 149, 323 and 506 of the Indian Penal Code and were acquitted by the learned Judicial Magistrate Ist Class, Chopal, District Shimla (H.P.) on 3.1.2000, against which the instant appeal has been filed on law and facts.

(2.) IN brief the prosecution story is, that on 22.3.1997 at about 10 a.m. the respondents had beaten up the complainant Dhaju Ram, his brother Mangat Ram and his cousin Liaq Ram with Dandas, who sustained simple injuries. Both the parties are resident of the same village and admittedly there is a land dispute, over which the alleged incident had taken place. After completion of the investigation, challan was presented in the court for trial. The respondents were charge- sheeted, under the aforesaid sections. They pleaded not guilty and claimed trial.

(3.) AFTER hearing the learned counsel for the parties and upon going through the evidence on record, the learned trial court acquitted the respondents. Now, the judgment of acquittal is under scrutiny in this appeal filed by the State.