DILIP KUMAR KESHARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant revision application is directed against the judgment dated 21.9.2006 passed by Sri Shivpal Singh, S.D.J.M. Dumka in G.R case No. 632 of 1999/T.R case No. 73 of 2006 whereby the accused persons i.e. opposite party Nos. 2, 3 and 4 have been acquitted giving benefit of doubt. According to the first information report, the petitioner (the Informant) was sitting in his room and the accused persons came there and started abusing the petitioner. Thereafter, they assaulted the petitioner by lathi etc. on which the petitioner sustained a number of injuries. On his 'Hulla' his wife came to save him but the accused persons even assaulted her by lathi and feast upon which she also sustained injuries. Thereafter, the informant's brother Manoj Keshri also came to the place of occurrence. But the accused persons also assaulted him and they snatched the informant's gold ring. It is further alleged that three years before the said accused persons assaulted the informant and for this one case is still going on upon them. The Police investigated the case and submitted charge -sheet under Section 341, 323 and 325 and 379/IPC.

(2.) THE prosecution has examined eight witnesses to prove its case.

(3.) PERUSED the judgment of the trial Court. I find the trial Court has discussed the evidence of all the eight witnesses elaborately and thereafter he has given benefit of doubt to the accused persons and acquitted them.