KASHI NATH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision application is directed against the judgment dtd. 20/11/2003 passed by learned Additional Sessions Judge-FTC-1, Bokaro, in S.T. Case No.194/1994; whereby the learned court has acquitted the O.P.Nos.2-5 from the charges under Ss. 307, 341, 337 and 323 of the IPC.

(3.) The prosecution case in short is that there was a land dispute between the parties and while the informant along with his relative Jageshwar Prasad Singh were going to village by motorcycle, the accused persons stopped and surrounded them. Thereafter, all the accused persons assaulted them with lathi and stone which resulted in their injuries. When they raised alarm, people of vicinity came there and saved them. On the basis of the written report, the instant case was registered and after investigation, police submitted charge-sheet. Accordingly, charges were framed against the accused persons for which they pleaded not guilty and claimed to be tried and finally they were acquitted.