CHAKRADHARI SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned Addl. P.P. for the State.

(2.) This interlocutory application has been filed with a prayer for grant of special leave under Section 378 (4) of the Code of Criminal Procedure for presenting the appeal against the judgment of acquittal passed by the Judicial Magistrate 1st Class, Ranchi in complaint case no.1366 of 2012.

(3.) The case of the complainant is that he was delivered possession of the place of occurrence land vide Execution Case No.25 of 1998. On 23.07.2012 at 10:00 am when the complainant along with his son were weaving and removing the seedlings from the plot, all the accused persons entered into the land and damaged the entire seedlings worth Rs.5,00,000/-. They also abused and assaulted the complainant and his son. In support of his case, the complainant examined himself as C.W.1, his son Suraj Kumar Singh as C.W.2 and one Suresh Sahu as C.W.3. The C.W.1 and C.W.2 did not whisper even a word of their being assaulted or any hurt being caused to them.