STATE OF H.P. Vs. DEVI SINGH

JUDGEMENT

(1.) The State has challenged the acquittal of the respondents, passed in Criminal Case No. 86/2 of 1998, whereby the learned trial Court has acquitted the respondents, for the offences punishable under Sections 325, 323 read with Section 34 of the Indian Penal Code.

(2.) I have heard the learned Counsel for the parties and have carefully examined the evidence on record.

(3.) THE matter was reported to the police and FIR was lodged. The complainant was medically examined. Her injury on the chest was X -rayed. The doctor opined that there was fracture of 9th and 10th ribs of the right side chest and issued MLC Ex.P2. In the opinion of the Doctor, the injury so sustained was grievous in nature. The police proceeded to the spot, prepared site plan and also took photographs of the spot. The statement of the witnesses were also recorded and the challan after its completion was presented in the court for trial of the respondents under the aforesaid sections.