STATE Vs. SAKILAN

JUDGEMENT

(1.) THIS appeal is directed against the Judgment of acquittal of the accused A1 to A6 preferred by the State. Accused 1 to 6 were charged before the trial Court for offences under Sections 341, 148 and 302 I.P.C. and the trial Court after full-fledged trial, acquitted all the six accused.

(2.) THE case of the prosecution as culled out from the evidence is as follows:

(3.) LACERATION over medial end of left cheek 2x2cm x bone deep