Mahesh Chandra Sharma, J. - (1.) The State of Rajasthan has preferred this appeal against the judgment and order dated March 22, 1990 passed by the Munsif & Judicial Magistrate, Class-I, Nawalgarh (Raj.) in case No. 96/84 by which he acquitted the accused-respondents for the offence punishable under Sections 332 & 353 I.P.C.
(2.) The necessary facts giving rise to this appeal in short are as follows : That complainant Gauri Shanker made a written report (Ex.P-1) at the Police Station Nawalgarh with the effect that on dated March 01, 1989 at about 10.30 A.M. the teachers were in the school and after taking the attendance of the students started teaching, then all of a sudden at 11.30 A.M. one Shri Salag Ram, Pratap Chandra and Ramswaroop (accused-respondents) came in the school and started beating to them. The teachers were also abused by the accused-respondents.
(3.) After investigation challan was filed before the Munsif & Judicial Magistrate, Class-I, Nawalgarh (Raj.) under Sections 332 and 353 IPC.;