M.L.JAIN, J. - (1.) THIS is an appeal by the State against the judgment of the learned Munsif Magistrate Deedwana dated 31 -3 -1971 by which he acquitted accused Saddiq of the offences under Sections 324 and 323, IPC.
(2.) I have heard the arguments and seen the record. No one has appeared on behalf of the accused respondent. On 24 -9 -68 one Mst. Suvti lodged a report Ex. P1 in the police station Deedwana that on 23 -9 -67 while her son Danaram was cutting grass in their field in village Nimbi within the police station of Deedwana accused Saddiq son of Madari came and began to beat Dinaram. When Ramdev intercepted, Saddiq gave a 'kaser' blow to him Hearing the cries of Ramdev his mother Mst. Kesar rushed to his help but she was also beaten back by Saddiq with the wooden handle of his 'kaser'. They could be rescued only when one Sarwan from the neighbourhood came on the scene and challenged the accused. Accused Saddiq left his 'kassi' at the scene of occurrence. Mst. Suvti also got both Ramdev and Kesar examined by the medical officer of the Shri Bangur Hospital, Deedwana, before she made the report. The inquiry rep (sic) are Ex. P4 and Ex. P5. It appears from these injury reports that Ramdev recerved the following injuries : - 1. Linear wound 1' x 1/4' x 1/4' on the web between left thumb and index finger, caused by sharp weapon. 2. Linear woud 1/2 ' x 1/8 ' x 1/8' on the web of left thumb and index finger, caused by sharp weapon. 3. Abrasion 1' x 1/8' on the inner side of the right leg, middle third, caused by blunt weapon. Mst. Kesar is said to have received the following two injuries. 1. Abrasion 1/2' x 1/8' on the left (sic) region. 2. Bruise 4' x 1 1/2' on the outer side of middle part of right thigh
(3.) ON the basis of the said first information report and the injury reports, the police registered a case under Section 324 and 323. I.P.C. against the accused and challenged him before the said Magistrate.;