- (1.) The present Revision is filed on behalf of the first informant Rita Rathod, aggrieved by the judgment and order of acquittal, passed by the learned Chief Judicial Magistrate, Nanded, dated 28.3.2002 in Regular Criminal Case No. 18 of 2000, by which the learned Judge of the trial court was pleased to acquit respondent no.1 for the offences punishable under Sections 323, 324, 504 of the Indian Penal Code.
(2.) I have heard Shri S.B.Bhapkar, learned counsel for the applicant and Shri S.A.Ambad, learned Additional Public Prosecutor for respondent no.2/State. Counsel for respondent no.1 remained absent.
(3.) On the basis of the report, dated 2.11.1999 (Exh.14), a crime was registered against respondent no.1 at police station Vajirabad, Nanded, for the offences punishable under Sections 323, 324, 504 of the Indian Penal Code. The first information report states that on 2.11.1999 at 7 O' clock in the evening, respondent no.1 came in front of the house of the informant and questioned as to why they are using abusive words to his tenant and he hit the first informant by means of stone resulting into the bleeding injury. That time, her mother Taradevi (PW 2) came there, however, she was also assaulted by respondent no.1 by fist blows. The first information report also states that the incident was witnessed by one Mohan Ganjewar and one Anusayabai.;