LAWS(HPH)-2018-2-31

TARA DEVI Vs. PREM CHAND AND OTHERS

Decided On February 28, 2018
TARA DEVI Appellant
V/S
Prem Chand And Others Respondents

JUDGEMENT

(1.) This criminal revision petition has been filed at the instance of the complainant against the acquittal of the accused/respondents.

(2.) The case of the prosecution is that on 11.12.2005 at about 12.30 p.m. when the complainant was present in her house alongwith her son and nephew, the accused persons came there and destroyed her crops. When she tried to stop them, the accused/respondents gave her beatings. The matter was reported to the police and on the statement of the petitioner, FIR Ext.PW-9/A came to be recorded. The petitioner was medically examined vide MLC Ext.PW-4/B. The I.O. prepared the spot map Ext.PW-9/B and took into possession the broken pieces of bangles Ext.M-2 vide memo Ext.PW-1/A. The statements under Section 161 Cr.P.C. were recorded and challan was put up before the Court.

(3.) The prosecution in support of its case examined nine witnesses, while accused led no evidence and their statements under Section 313 Cr.P.C. were recorded.