STATE OF RAJASTHAN Vs. MOOLYA

JUDGEMENT

(1.) Appellant-State has filed this appeal challenging the order dated 06. 02. 1987 passed by the Trial Court, whereby, respondents were acquitted of the charges framed against them.

(2.) Prosecution story, in brief, is that two days prior to the lodging of the FIR (on 05. 11. 1985) Moolya had abused Rajdai and had restrained her from going to the field. Rajdai returned home and narrated the incident to her mother Kajori. At that time, complainant-Rameshi was also present there. Accused Kalayan was armed with stick and accused Moolya was armed with an axe. Sawani and Gulkandi also attacked Kajori. Moolya gave an axe blow on the head of Kajori and as a result, she fell down and became unconscious. When the complainant intervened, she was also inflicted injuries by the accused.

(3.) We have heard learned State counsel and have gone through the record available on the file carefully.