STATE OF RAJASTHAN Vs. CHHOTE AND ORS

JUDGEMENT

(1.) Heard learned counsel for the appellant and examined the impugned judgment dated 28.02.2009 passed by the trial Court acquitting the accused-respondents of the offence under Sections 148, 307, 307/149 IPC.

(2.) Submission of the learned counsel for appellant is that the trial Court committed an illegality in acquitting the accused-respondents of the offence under Sections 307, 307/149 IPC, whereas there was sufficient evidence available on record, particularly CT-Scan Report, wherein injury sustained by injured was shown as grievous, therefore, order of the trial Court is liable to be set aside and accused persons are liable to be convicted under Sections 307, 307/149 IPC.

(3.) I have considered the submission of the learned counsel for appellant in the light of reasons assigned by the trial Court for acquittal of accused-respondents of the offence under Sections 148, 307, 307/149 IPC.