(1.) In the instant criminal appeal, the appellant-State has challenged the judgment of acquittal dtd. 14/11/2003 passed by the learned Additional Sessions Judge (Fast Track), Nagaur (Rs.Trial Court') in Sessions Case No. 37/03 (45/02) (State of Rajasthan Vs. Siyaram & Ors.), whereby the accused-respondents herein were acquitted of the charges against them under Ss. 147, 148, 447, 323, 324 IPC, in alternative, Ss. 324/149, 326 IPC, in alternative 326/149, 307 IPC, in alternative, Ss. 307/149 and 302 IPC, in alternative, Sec. 302/149 IPC, while extending them the benefit of doubt.
(2.) The matter pertains to an incident which had occurred in the year 2002 and the present appeal has been pending since the year 2004.
(3.) Brief facts of this case, as placed before this Court by the learned Public Prosecutor appearing on behalf the appellant-State, are that on 17/8/2002, at around 10.30 a.m., one Jairam (complainant) submitted a written report before the Police Station, Kuchera, alleging therein that on the said date, at around 8.00 a.m., Koja Ram, Siyaram, Bhundaram, Manaram, Manchilal, Birju & others, armed with weapons, went to the field of the complainant party and started uprooting the extra grass from the fields i.e. doing Ninaan. Thereupon, at around 9.00 a.m., when the complainant alongwith his father (Ghevarlal) reached the fields, the complainant's father asked the accused persons to stop their act of uprooting the extra grass, whereupon, accused-Siyaram asked the complainant party as to why the complainant and his father, came to the field of the accused party, and abused the complainant party.