S.K. Gangele, J. - (1.)The State has filed this appeal against the judgment of acquittal dated 16.05.2000 passed in S.T. No. 185/92. The respondents were prosecuted for commission of offence punishable under Sections 307/149, 147 and 148 of IPC. The trial Court acquitted the respondents from the offences.
(2.)The trial Court observed in para 27 of the judgment that a counter case was also registered against the complainant party. The incident had happened near the house of one of the accused namely Sonelal. The prosecution did not explain injuries suffered by some of the accused persons. There is a possibility that the complainant party was aggressor and the respondents inflicted injuries to the complainant party in their right to private defence.
(3.)It is a fact that from the complainant party Durga Prasad, Sambhu, Onkar and Anandi received injuries. The allegations against the respondents are that they had inflicted injuries at the injured persons by hard and blunt objects as well as sharp edged weapons.