SURENDRA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant complainant has filed the present Criminal Appeal under Sec. 372 Cr.P.C against the judgment dtd. 31/7/2023 passed by learned Sessions Judge, Jalore in Sessions Case NO. 82/2023 whereby the accused respondents No. 2 & 3 have been acquitted from the offences under Sec. 341, 323/34 IPC.

(2.) Brief facts of the case are that the appellant complainant filed a written report before the SHO, P.S. Sayla stating therein that on 25/7/2017, in the evening, his father and younger brother were at the field where a tree had fallen. They saw accused respondents cutting the tree by axe. On protesting, the accused respondents became annoyed and accused Khim Singh attacked his father with iron rod and then beaten him with fists and blows, causing injuries.

(3.) On this report a FIR No. 100/2017 was registered against the respondents for offence under Ss. 447, 323 read with 34 IPC and investigation commenced. After investigation, challan was presented against the respondents No. 2 and 3.