KUNA DEVI Vs. MAHESH YADAV & ORS

JUDGEMENT

(1.) None appears for the petitioner or for the 1st party accused persons. Only counsel for the State is present. I have gone through the records.

(2.) In brief, the prosecution case is that at about 12-1 a.m. in the night four persons variously armed with lathi, khanti and dagger came to the darwqja of the informant, while she was sleeping, assaulted her with khanti. Reacting thereof she cried, her grand-daughter also woke up. She was also assaulted by the accused persons by dagger. Thereafter, they entered the room of Chandrawati Devi, assaulted her with dagger as a result she died. Further allegation is about taking away of four boxes by the miscreants containing clothes, ornaments etc. worth Rs. 7,000/- to 8,000/-. Villagers came on hulla.

(3.) After investigation charge-sheet submitted, trial commenced, charge framed, witnesses examined and after hearing the parties all the accused persons are acquitted giving benefit of doubt. Illegality has been shown committed by the trial Court while assailing the judgment but general and vague grounds are taken for the same.