STATE OF RAJASTHAN Vs. HANUMAN BAWARIYA

JUDGEMENT

(1.) State has filed the present appeal challenging the order dtd. 4/1/2013 passed by the trial Court whereby respondents were acquitted of the charges framed against them.

(2.) FIR No. 157 dtd. 5/6/2008 was registered at Police Station Manpur, District Dausa u/S. 460 IPC on a report lodged by the complainant-Chirangi Lal (PW1). As per the FIR, prosecution case, in-brief, is that some unknown persons had inflicted injuries to Kesar Devi, Basanti Lal, Puran, Vijay and Ashok.

(3.) After completion of investigation and necessary formalities, challan was presented against the respondents.