SAGRA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal appeal has been filed by the appellant-complainant under Sec. 372 Cr.P.C. against the acquittal of the accused-respondent Nos. 2 and 3 from offences under Ss. 341, 323, 323/34, 325 and 325/34 I.P.C. vide judgment dtd. 7/3/2018 passed by learned Sessions Judge, Jalore, District Jalore in Sessions Case No. 26/2012.

(2.) Brief facts of the case are that on 22/10/2011, the appellant-complainant Sagra Ram submitted a written report before SHO, PS Sayla to the effect that when his daughter-in-laws namely Kali Devi and Havia Devi were passing through one filed to another, accused-respondent Nos. 2 and 3 came armed with kulhari and Sudki and started beating his daughter-in-laws and they received grievous injuries.

(3.) On the said complaint, FIR was registered against the accused-respondent Nos. 2 and 3 and Police started investigation. After investigation, the police filed challan against the accused-respondent Nos. 2 and 3 for offence under Ss. 341, 323, 325/34 I.P.C. Thereafter, the charges of the case were framed against the accused-respondent Nos. 2 and 3, who denied the charges and claimed trial.