SUJANA RAM Vs. KESHA RAM

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioners against the judgment dtd. 3/3/2004, passed by learned Addl. District and Sessions Judge (Fast Track), Jalore Camp Bhinmal in Sessions Case No. 07/2003 (30/2002), whereby the learned Trial Court acquitted the accused-respondents No. 1 to 4 from the offence under Ss. 364, 365, 323, 324/34 I.P.C.

(2.) Brief facts of the case are that on 11/5/1998, complainant Sujanaram submitted a written report at concerned Police Station to the effect that yesterday, the accused persons came to the well of Ganga Ram and started destroying the fencing. At that time, the brother of the complainant injured Kishana Ram and two more persons were present there, who raised objection against the same. Upon which, the accused persons abused them. After some time, the accused-persons came back armed with lathies and hockey sticks and abducted Kishana Ram.

(3.) Upon the aforesaid report, an F.I.R. was registered against the accused persons and after usual investigation, filed charge-sheet against the accused- respondent Nos. 1 to 4 before the Court concerned.