H.R. Panwar, J. - (1.) This criminal appeal is directed against the judgment of acquittal dated 27.5.1987 passed by Sessions Judge, Dungarpur (hereinafter referred to as 'the trial court), whereby the accused-respondents were acquitted for the offences under sections 452, 307 and 324/34 I.RC. Being aggrieved by the order of acquittal, the State has filed this appeal.
(2.) Briefly stated facts, which are relevant and necessary for decision of this appeal are that FIR Ex.P/1 was lodged by PW. 1 Fatah Singh on 15.10.1986 with Police Station, Dungarpur. Police investigated the matter and filed challan against the accused-respondents for the offences as noticed above. The accused-respondents were committed to the Court of Sessions and were put to trial.
(3.) Prosecution examined PW. 1 Fatah Singh, PW. 2 Anop Singh, PW. 3 Raghunath Singh, PW. 4 Shiv Singh, PW. 5 Dr. Hanuman Singh, PW. 6 Dhul Singh, PW. 7 Nathu Singh and PW. 8 Hamidullah Khan and produced Ex.P/1 FIR recorded on the statement made by the complainant, Ex.P/2 Chak FIR, Ex.P/3 site inspection note, Ex.P/4 site inspection map, Ex.P/5 injury report etc. Statements of accused-respondents were recorded under section 313 Cr.RC.;