Surinder Singh, J. - (1.)IN this appeal, State has challenged the acquittal of the Respondent, for the offence punishable under Section 325 of the Indian Penal Code.
(2.)HEARD and gone through the evidence on record.
As per the case of the prosecution, on 2.3.2000, at about 11 A.M. at village Ghalaur, complainant Sanjeev Kumar (PW4) had gone to attend a marriage. He was way -laid by the Respondent, who fisticuffed him, which injuries on his face and his tooth got fractured.

(3.)THE matter was reported to police. He was got medically examined from PW1 Dr. Sunita Kundu. She noticed two lacerated wounds on the gum and for the first molar tooth, he was referred for the opinion of the Dental Surgeon, PW2 Dr. Sandeep Sharma. On the perusal of the Medico Legal Certificate, he advised X -ray of the dental injury, which was taken under the supervision of PW3 S.K. Sharma, Radiologist. During the trial, the aforesaid doctors were examined. None of them have made a statement that there was fracture of the tooth of the complainant.