GURMAIL SINGH Vs. MANOJ AND OTHERS

JUDGEMENT

(1.) Applicant/complainant filed a criminal complaint against the respondents for commission of offences under Sections 323, 324, 325, 326 and 506 read with Section 34 IPC. From that complaint, following facts were noted by the trial Court:-

(2.) It was further case of the complainant that one Rajesh took the complainant to his village in an injured condition. It was night time, as stated, he could not be medicolegally examined. On 23.5.2005, a Panchayat was convened to settle the matter, however, the efforts failed. On the next day, the complainant went to the hospital where he was medicolegally examined. The matter was reported to the police. When no action was taken, a complaint was filed.

(3.) It is apparent on record that the alleged occurrence had taken place on 22.5.2005. Criminal complaint was filed on 20.6.2005. After recording preliminary evidence, the respondents/accused were summoned to face trial. In pre-charge evidence, the complainant examined four witnesses and also brought on record documentary evidence. Copies of the documents were supplied to the respondents/accused, as per norms. The respondents/accused were charge sheeted on 23.7.2010 to which they pleaded not guilty and claimed trial.