STATE OF H.P. Vs. RANJIT SINGH

JUDGEMENT

(1.) THE present appeal arises out of the judgment dated 28th October, 1998 passed by Judicial Magistrate, Barsar in Criminal Case No. 76-I-94 RBT 99-II-94 titled as State of H.P. Vs. Ranjit Singh acquitting the accused of the charged offence under Sections 323, 325 and 506 of the Indian Penal Code.

(2.) AS per the case of the prosecution, on 14th April, 1994 complainant-Satya Devi (PW-1) while working in her field objected to the accused digging the boundary of her land. At that, the accused caught hold of and twisted her left arm which resulted into swelling. She was pushed further due to which she fell on the stones causing injury on her back. On raising hue and cry, her husband Amar Nath and daughter-in- law Sunita Devi (PW-3) came to the spot and rescued her from the clutches of the accused. The incident was witnessed by Smt. Nikki Devi (PW-2), Bishan Dass and other persons who had gathered on the spot. The accused also threatened PW-1 of dire consequences.

(3.) THE prosecution, in all examined seven witnesses to prove its case. The statement of the accused under Section 313 Cr.P.C. was recorded and in defence one witness was examined.