BHURA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By filing instant criminal revision petition under Section 397 read with 401 Code of Criminal Procedure the complainant Petitioner has challenged the judgment dated 16.12.1999 passed by learned Judge, Special Court (Communal Riot Cases), Tonk (for short "the trial Court') passed in Sessions Case No. 56/1997, by which he acquitted the accused Respondents from the offence under Sections 148, 447, 325, 324, 323/149 IPC.

(2.) Brief facts of the case are that the complainant Petitioner submitted a written report at P.S. Peeplu District Tonk to this effect that he is a resident of Chogai. Yesterday at about 7-7:30 AM he along with his brother went in the fields for doing kuli. After some-time Chhitar, Ram Chandra and his son Prahlad, Ramjeevan, Ram Pratap came from the village having sticks and parsi in their hands and started to give beating to him. when Gajanand, Kedar and Sitaram came to save them then these persons also started to give beating to them. He further mentioned in the written report that some dispute regarding land is going on in between them. Certain other facts were also mentioned in the written report.

(3.) On the basis of the aforesaid written report the police registered as FIR No. 59/2004 for the offence under Sections 147, 148, 149, 447 and 323 IPC.