RAM SWAROOP MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) INSTANT Criminal Revision filed by Ram Swaroop Meena is directed against the judgment of Sessions Judge, Kota, dated 18. 9. 2000, whereby the trial court acquitted the accused non-petitioners of the charges under Sections 307, 326, 323, 324/34 IPC.

(2.) BRIEF facts relating to this Criminal Revision are that the statement of P. W. 6 Ram Swaroop injured was recorded by Police of the Police Station Itawa, district Kota, in which it was alleged by Ram Swaroop that he is serving in Kota and his family is also residing there. His parents are living in village Vinayaka. On Dashera occasion, he was in his village. He took dinner at the house of Rati Ram, where Brij Mohan, Rati Ram, and Raja Ram were also there. They took wine. Then Ram Swaroop left for his home. When he reached the house of Devi Lal, after that what happened, it is not known to him. In the mid-night after 2 a. m. , he found himself infront of the house of Khuma Bai. Ram Swaroop found that he had many injuries on his body and he was lying on cot. He also mentioned in his statement that after that his brother Ram Swaroop, Babu Lal and others brought him to hospital. He clearly mentioned in his statement that he does not know who has beaten him. He also mentioned that he does not have enmity with any one in the village.

(3.) I have considered the arguments advanced by learned counsel for the petitioner and gone through the record. The Criminal revision is filed against the judgment of acquittal. Case before the Labour Court was State Case. State has not filed any appeal. Only injured has preferred this Criminal Revision.