MOINUL HAQUE @ MOINUL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner and the learned Counsel for the State.

(2.) The Petitioner has filed the instant revision application against the judgment dated 28.01.2010 passed by S.D.J.M. Godda, acquitting the accused-opposite party Nos. 2, 3 and 4 from the charges framed against them.

(3.) The case in brief is that the informant-Petitioner filed a written complaint before the Mahgama Police Station on 20.01.2007 to the effect that on that very day at about 7.00 A.M. Md. Afjal (the opposite party No. 2) was fixing a poll in his land then he went there and asked him about this then the said accused started abusing him and gave a Lathi blow on the back of the informant. In the mean time, the opposite party No. 3 and 4 namely Sk. Kudrat and Md. Istekamul along with another co-accused Noorul Hussain came there and they also started assaulting the informant with lists and slaps. Nurul Hussain took way Rs.500/- from the pocked of the informant and one wrist watch and threatened him for dire consequences. On the basis of the said written report, the case was registered and after investigation charge sheet was submitted only against aforesaid three accused persons i e. opposite party Nos. 2 to 4.