RAVENDRA PRASAD TIWARI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) These three appeals have been filed against a common judgment dated 09.04.2003 passed in Sessions Trial No.81/2002.

(2.) Prosecution case in brief is that on 31.03.2002 at around 2 O'clock in the afternoon, in front of a STD booth, Ravendra Prasad, Ramayan Pathak and Ganga Prasad Tiwari had been abusing the deceased Nageshwar Prasad Gupta. The deceased requested them not to abuse him. At that time, Ravendra Prasad inflicted injury on the deceased by an iron rod and Ramayan Prasad by a danda. Ganga Prasad Tiwari catch hold the deceased.

(3.) It is an admitted fact that a counter case was registered against the complainant party also, as mentioned by the trial Judge in para 20 of the judgment. The police filed charge-sheet against the complainant party. In the said counter case, appellant Ravendra Prasad Tiwari received injuries on his person.