RAM SORUP CHAUHAN Vs. DEVI LAL & OTHERS

JUDGEMENT

(1.) The complainant/victim, is aggrieved, by the order, of acquittal recorded by the learned trial Court, vis-a-vis the accused, while rendering, a pronouncement upon a Cr. Case No. 602 of 2011.

(2.) The facts relevant to decide the instant case are that on 29.10.2010 at about 11.30 a.m., near Devi Mandi, Rangol, Shimla, when the complainant Ram Swaroop was working in his field with JCB Machine, accused, namely, Devi Lal, Shish Ram, Kalawati, Sheela, Minakshi and Soraj, armed with sticks, wrongfully restrained the complainant from the the said work and confined the complainant and his wife inside their house. The accused gave beatings to the complainant and his wife and caused simple injuries on their person. The matter was reported to the police. The Police recorded the statement of the complainant under Section 154 of the Cr.P.C., to the aforesaid effect and recorded the FIR. After registrations of the FIR, the police completed all the codal formalities.

(3.) On conclusion of the investigation, into the offences, allegedly committed by the accused, a report under Section 173 of the Code of Criminal Procedure was prepared, and, filed before the learned trial Court.