KALWANT SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition under Sec. 397/401 Cr.P.C. has been filed by the petitioners/complainants against the judgment dtd. 20/8/2008, passed by learned Additional District and Sessions Judge (Fast Track) No. 3, Hanumangarh in Session Case No. 79/2007 (80/2007), whereby the learned Trial Court acquitted the accused-respondents No. 2 to 5 from the offences punishable under Ss. 308/34, 336/34, 323, 341 & 325 of IPC and under Sec. 27 of ARMS Act.

(2.) Brief facts of the case are that on 23/4/2007, the petitioner-complainant gave a Parcha Bayan at Police Station Pilibangan to the effect that the accused persons came armed with deadly weapon and assaulted him and his family members. On the said Parcha Bayan, Police registered a case against the accused persons and started investigation.

(3.) On completion of investigation, the police filed challan against the accused respondent Nos. 2 to 5. Thereafter, the Trial Court framed the charges. The accused-respondent Nos. 2 to 5 denied the charges and claimed trial.