STATE OF RAJASTHAN Vs. MANA RAM

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) Above-numbered criminal appeal No.1084/2017 has been preferred against the judgment dtd. 24/8/2016 passed by the learned Sessions Judge, Jalore in Sessions Case No.76/2011, acquitting the respondents for the offence under Ss. 323, 324 and 325/34 IPC.

(3.) Learned Public Prosecutor appearing on behalf of the appellant-State (Criminal Appeal No.1084/2017) submits that the learned courts below passed the impugned orders of acquittal, on the basis, amongst others, of the cross case between the parties, followed by challan having been filed, despite the fact that a bare perusal of the FIR clearly reveals that the respondents were the aggressors in the alleged incident. As per the learned Public Prosecutor, the same has been corroborated by the deposition made by the prosecution witnesses.