Kanwaljit Singh Ahluwalia, J. - (1.) Bhagwati Devi wife of Shri Rampal, has filed the present appeal to assail the judgment dated 9.1.2014, rendered by the court of Additional Sessions Judge, Chomu, District Jaipur, whereby the accused respondents Rakesh, Arjun and Satpal were acquitted of offences under Sections 341, 323/34 and 325/34 IPC.
(2.) Bhagwati Devi in the written complaint presented before Judicial Magistrate, Chomu, averred that on 19.8.2009, at about 7:00 7:30 PM, she was doing domestic work at her house when accused armed with axe and Farsi came and started beating her. To save the complainant party, people around intervened. She suffered injuries, and one of the injury on the right foot, resulted into fracture and the plaster was applied on the same.
(3.) Bhagwati Devi, the present appellant on 26.8.2009, at 10:50 AM, was examined by the doctor. As per injury report (ExhibitP/3) she had complained of pain on the skull. However, no visible injury was noticed in the head. Injury No.3 was bruise accompanied by diffused swelling on lateral aspect of upper half of right leg. The same was blackish in colour. After X-ray examination, injury no.3 was declared as grievous as same was fracture of Fibula.;