STATE OF RAJASTHAN Vs. NEEL KANTH AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by the State against the judgment and order dated 14.3.1988 passed by Munsif and Judicial Magistrate, First Class, Bhinmal in Criminal Case No. 425/1983 whereby the accused-respondents have been acquitted of the charge framed u/ss. 452, 324 and 323/34 IPC.

(2.) The leave to appeal was granted against the accused-respondent on 29.7.1988.

(3.) In brief, the prosecution story is that PW-11 Devi Chand son of Shankar Lal submitted a written report in the Police Station, Jaswantpura, District Jalore. It was inter alia stated in First Information Report that on 24.7.1983 at about 6.00 p.m. when the Devi Chand was sitting at his shop, accused-respondent-Neel Kanth along with others came armed with open knife and inflicted injuries on him.