SHARVAN MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashutosh Kumar Sinha, learned counsel for the petitioner, Mr. Pankaj Kumar, learned P. P. for the State and Ms. Sharda Kumari, learned counsel for the opposite party nos. 2 to 4.

(2.) This revision application is directed against the judgment dtd. 27/5/2011 passed by the learned 1st Additional Sessions Judge, Rajmahal in S. C. No. 249 of 2007 whereby and whereunder the opposite party nos. 2 to 4 have been acquitted from the charges leveled against them under Ss. 323/34, 325, 307, 341/34, 504/34 of the Indian Penal Code.

(3.) The allegation reveals that the informant was harvesting potato in his field, when the accused persons were cutting the mound between the two fields at which the informant raised an objection and a scuffle ensued. It was alleged that the accused Ratan Mandal had given a spade blow on the head of the informant and when his brother came to save him, he was also assaulted. The other accused persons have assaulted the informant by the means of lathi.