STATE OF H P Vs. KISHORI LAL

JUDGEMENT

(1.) RESPONDENTS were tried for offences, punishable under sections 323, 325, 149 and 506 of the Indian Penal Code. They were acquitted, against which the present appeal has been filed by the appellant-State.

(2.) HEARD and gone through the record.

(3.) COMPLAINANT Sumail Chand lodged the FIR Ex.PW-1/A on 3.2.1996. Police set into motion, visited the spot, prepared the site plan Ex.PW-7/A and taken into possession stones Ex.P1 to Ex.P3 vide recovery memo Ex.PW1/B. Sumail Chand complainant was medically examined, his MLC is Ex.PW5/C. Smt.Chatanki Devi was also medically examined, her MLCs are Ex.PW4/A and Ex.PW5/D. She was also subjected to x-ray of her chest and in the opinion of the Doctor she had sustained fracture of 7th to 9th ribs of the left side of chest. Police recorded the statements of the witnesses. After completion of the challan, it was presented in the court for trial under the aforesaid sections. Respondents pleaded not guilty and claimed trial.