KRISHNA Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Challenge in this criminal revision is to the judgment dated 31st May, 2000 rendered by the Additional Sessions Judge (Court No.2), Kishangarh Bas, District Alwar, whereby the learned Additional Sessions judge acquitted the accused respondents no. 2 and 3 of the offences under Sections 341, 324, 307 and 326 of Indian Penal Code.

(2.) The accused persons namely Deena @ Deen Dayal and Rajbala @ Bala associated with other persons are alleged to have assaulted upon Suresh with axe, Fawli, Plasi, Jaily, Kula and Khurpa. It is alleged that when PW-8 Smt. Krishna, the mother of the injured, came to rescue him, she was also given beating by hands and fists. This incident was witnessed by Chander and Ram Ji Lal. The complainant Smt. Krishna lodged the FIR and the police commenced the investigation.

(3.) The Investigating Officer prepared a site plan Ex.P 2, collected blood smeared soil from the place of occurrence vide Memo Ex. P 3, recorded the statements of the witnesses under Section 161 of Cr.P.C., got the injured medically examined and after conclusion of investigation, filed charge sheet against the accused persons.