STATE OF HIMACHAL PRADESH Vs. ASHOK KUMAR

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) IN nut-shell, the prosecution case has been that on 28.10.1995, at about 3.3.30 p.m., the complainant Kewal Kumar was riding on his Mule and was going to village Preai. He met Ashok Kumar, who caught hold of the complainant with his arm and threw him on the ground and gave kick and fist blows and then picked up a stone and hit it on the left ear, with the result the complainant fell unconscious. After sometime, when he regained his conscious, he went towards his house, but on the way, he met his father Jaisi Ram, who was weeping because of the beatings given by the respondent. The respondent proclaimed that they had stolen their rice from his Sheller. The matter was reported to the police. On the same day, the complainant and his father were medically examined. His father sustained the fracture on Ulna.

(3.) PROSECUTION examined their witnesses and the learned trial court on the perusal of the evidence, acquitted the respondent by giving him the benefit of doubt.