- (1.) LIST revised. None appears for the accused -opposite parties.
(2.) HEARD learned A.G.A. for the State.
(3.) THE present appeal has been filed against the Judgement and order of acquittal dated 21.02.1985 passed by learned Magistrate, Varanasi in Case No. 28 of 1984 whereby the accused -opposite parties have been acquitted from the charges under Sections 323, 325, 504, 506 I.P.C. The brief facts of the case, as per prosecution is that on on 15.02.1983 at about 7:30 p.m., the accused persons caused injury to Rambali with "Butt" of the gun and with kicks. Thereafter, F.I.R., was lodged by the first informant -Rambali and the matter was investigated which resulted in filing of the charge sheet. Thereafter trial began and the accused -opposite parties have been acquitted vide Judgement and order of acquittal dated 21.02.1985 which is impugned in the present appeal.;