JUDGEMENT
Satish Chandra, J. -
(1.) This is a complainants revision directed against the order of acquittal of the opposite parties.
(2.) The complainant and his men as well as the accused-opposite parties are members of the same family. The complainant, Abdul Halim, is a member of the Congress Party. Haji Ramzan, who is one of the principal accused opposite parties, belongs to the Praja Socialist Party. Due to elections there was, it is alleged considerable tension between these two factions of the family.
(3.) In the night of March 22, 1962 an incident of mar-pit took place between these two factions in which 5 persons on the side of the complainant and one person, namely, Muhammad Yunis, on the side of the accused-opposite parties received injuries. The Kotwali received a telephonic call from some one informing the police of the incident. The Station Officer, Kotwali (Shri G. K. Saksena) along with some other police officials rushed to the spot and arrested eight persons, viz., Muhammad Yunus, Abdur Rab and Muhammad Sulaiman belonging to the accused-opposite parties and Abdul Halim, Rauf, Abdul Qayyum, Muhammad Ilyas and Muhammad Yunus belonging to the complainants party.;
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