PRATAP SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioners have filed the present criminal revision petition being aggrieved by the judgment dt. 14/6/2023 passed by the learned Sessions Judge, Pratapgarh in Apeal No. 65/2020 whereby, the appellate court rejected the appeal and upheld the judgment dtd. 18/8/2020 passed by Additional Chief Judicial Magistrate, Pratapgarh, whereby, the learned Judge acquitted the respondents for offence under Sec. 341, 324, 325/34 IPC. Briefly, the facts of the case are that the complainant lodged a written report to the effect that he is is having ownership on the land in village Kaamaliya and there is a way for ingress and egress to his field. It was alleged that Badri lal created obstacle by erecting pillars. On 4/2/2015, when he and his brother Manohar Singh were going to reap the crop, the accused respondents came there carrying iron rods, knives and lathis and attacked them. It was stated that the petitioners sustained injuries of knife and iron rods.

(2.) On this report, the FIR was registered for offence under Ss. 341, 323, 324, 325 and 34 IPC and the police started investigation. After investigation, the police filed challan against the respondents. Thereafter, charges were framed against the respondents for offence under Sec. 341, 324, 325/34 IPC. The accused respondents denied the charges and claimed trial.

(3.) The prosecution in support of its case examined seven witnesses and various documents were exhibited. The statement of accused under Sec. 313 Cr.P.C. were recorded, however, no documents were produced in defence.