GUMANA RAM Vs. STATE OF RAJASTHAN & ORS.

JUDGEMENT

(1.) Heard the learned counsels for the parties.

(2.) This revision petition has been filed by the petitioner complainant under Sec. 397/401 Crimial P.C. against the judgment and order dated 22.8.1998 passed by Additional Chief Judicial Magistrate, Balotra in Criminal Case No. 372/1993 by which the respondents No 2 and 3 have been acquitted of the charges under Sections 326 and 326/34 I.P.C.

(3.) As per brief fact, of the case, the complainant petitioner lodged a First Information Report on 13.7.1997 at Police station Balotra to the effect respondents No. 2 and 3 Bala Ram, Moola Ram and one Jora Ram obstructed the way of petitioner and with intention to snatch his earrings, was beaten by Moola Ram, Jora Ram and Bala Ram bit his ear and wounded him. It is alleged that the petitioner was rescued by Poonama and Lookha.