DEV LAL Vs. MODA

JUDGEMENT

(1.) THIS appeal by the complainant Dev Lal has been filed against the live respondents after leave was granted to him, against the acquittal for offences u/sec. 323, 342 and 147 I. P. C. I do not propose to go into the merits of the matter, since, in my opinion, now at this stage no interference with the order of acquittal would be proper.

(2.) IT may be mentioned that according to the prosecution the incident had taken place on 29. 5. 1977, more than 11 years back when the accused party is alleged to have entered the house of the complainant and had given him beating with hands and fists. The cause of the incident, as alleged by the accused, at the time of the incident was that the complainant had filed a civil suit against the. accused and accused wanted him to withdraw the same. On the trial the learned Magistrate found that the complaint filed by the complainant was unduly belated and the explanation that first a report was filed with the police Was not substantiated. He also found that although the incident had taken place at Bhesrodgarh where a Government Hospital Was present the injury report was obtained from a private Doctor at Begun, although at Begun also there was a Government Hospital. He also found that the Doctor who issued the certificate was also not produced. On these grounds he acquitted the accused persons. The reasons given by the learned Magistrate do not appear to be wholly improper and perverse. The matter has been pending for the last more than 11 years, then in these circumstances, I am not inclined to interfere with the order of the acquittal.