RITA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Informant is aggrieved by the acquittal of accused persons by impugned judgment dated 27th April, 2007 passed by the Court of Additional Judicial Commissioner No. XVIth, Ranchi in Session Trial No. 531 of 2005. Ten accused persons/opposite party nos. 2 to 11 herein stood acquitted of the charges under Sections 148, 149, 447, 324, 307, 341, 325 read with Sec. 149 of the Indian Penal Code.

(3.) As per the case of the prosecution based on written report of informant, Rita Devi, on 11th July, 2004, the informant, her husband and family members had gone to the place of occurrence to plough the field. Suddenly, at about 7 a.m. the accused persons, Gafur Mian, Shamim, Nasim, Afzal, Ishaque and Idris armed with bhala, farsa and lathi came to the field. Accused, Mahmood, Kalim, Sharif, Firoz with 4-5 persons also reached there. They began to abuse the informant, on which she protested. Accused Shamim armed with Bhujali, Mahmood with sword, Afzal with gupti, Nasim with Akain and other with lathi attacked on Munnilal Mahto, Maniram mahto, Meghnath Mahto, Santosh Mahto, Ramjit Mahto, Girdhari Mahto and Falinder Mahto and inflicted injury on them. Maniram Mahto sustained cut injury on his head, Ramjit Mahto got injury on his head, Meghnath Mahto sustained injury on his forehead and others also sustained injury on their hand, leg and back. Several persons had gathered during the occurrence and the accused persons fled away.