STATE OF RAJASTHAN Vs. KHUMA

JUDGEMENT

(1.) Feeling aggrieved by a judgment of the acquittal dated 12/11/1991 by the learned Special Judge, SC/ST Court, Udaipur the State has come in appeal. The respondent Khuma Garasia was tried for the charger under Sections 323, 324, 326, 307 and 394/397 of the I.P.C.

(2.) At 6.00 p.m. on 26/4/1987 P.W. 5 Bheraram reached police station, Bakeria and reported that on that day some unknown person injured Smt. Mali and silver ornaments which she was wearing were looted. A case under Sections 324 and 394 of the I.P.C. was registered. The accused was arrested and allegedly the looted ornaments were recovered at his instance. Ultimately, a challan was filed and the matter was committed to the Court of Sessions from where it was transferred to the said trial court. The respondent pleaded not guilty to the charges. 19 witnesses were examined by the prosecution and none was examined in defence. The learned court heard the arguments and delivered the impugned judgment on 12/11/1991 whereby the accusedrespondent was acquitted of all the charges.

(3.) I have heard the learned public prosecutor for the State and have perused the record of the case. I find no merit in this appeal.