STATE OF RAJASTHAN Vs. MAN SINGH AND ORS.

JUDGEMENT

(1.) The State of Rajasthan has preferred this appeal against the order and judgment dated 03.08.1998 passed by the Additional Chief Judicial Magistrate No. 1, Bharatpur in Criminal Case No. 352/92, by which he has convicted the accused respondents for the offences under Sections 323, 323/149, 147, 341 and 325/149 IPC.

(2.) The brief facts of the case are that on 24.10.1992 at about 7.30 p.m., the accused respondents armed with lathis, Farsas and Kattas beaten the complainant Narpat Gurjar.

(3.) Upon the said report the police registered a case No. 355/92 under Sections 147,149, 323, 341 and 307 IPC. Thereafter challan was submitted for the offences indicated hereinabove. The learned trial court framed charges against the accused respondents under Sections 147, 323, 341, 325/149 IPC. The charges were read over and explained to the accused respondents, who denied the same and demanded for trial.