Deepak Roshan, J. - (1.) This application is directed against the judgment dated 23.07.2014 passed by the learned Sessions Judge, Dhanbad in Criminal Appeal No.94 of 2013 whereby he affirmed the judgment of acquittal dated 21.01.2013 passed by the learned Chief Judicial Magistrate, Dhanbad in Complaint Petition No.697 of 2000.
(2.) The prosecution case was instituted on the basis of complaint petition filed by the complainant-Gita Devi alleging interalia that on 27.06.2000 at about 7.30 p.m. Ravi Biswas abused her. He called her "Chamarin". When her husband heard this, he came out and requested Ravi Biswas not to use abusive language. After sometime, the said Ravi Biswas returned with other co-accused and assaulted the complainant-Gita Devi and her husband, Ram Dulal Mishra by 'lathi'. They also damaged the television and took away Rs.1,500/- from there. The complaint case was filed on 29.06.2000 and after taking cognizance under Section 192 Cr.P.C, this complaint case was transferred to the court of Judicial Magistrate, 1st Class, Dhanbad. The First court after inquiry under Section 202 Cr. P.C found a prima facie case against the accused persons under Section 448, 323, 427, 506 of the Indian Penal Code and 3(i)(x) of SC/ST Act and issued summons against the accused on 16.12.2000. In order to prove her case, the complainant has adduced oral as well as documentary evidence. Her husband, Ram Dulal Mishra is C.W.1 and one Amrendra Kumar, C.W.2. The complainant has not examined as prosecution witness.
(3.) The Statement of the accused persons was recorded under Section 313 Cr.P.C. The defense was general denial of the occurrence. The accused persons also adduced documentary evidence in support of their case. C.W.1 has supported the allegation made in the complaint petition alleging therein that on 27.06.2000 at about 7:30 p.m. Ravi Biswas called his wife Gita Devi "Chamarin" and also assaulted his wife. He further stated in his examination that when he came to rescue his wife, he was also assaulted. In his cross examination, he has admitted that Sumanto @ Nakul Biswas had instituted a case against him and his wife being C.P.Case No.683/2000 in which he himself and his wife was convicted by the learned court below. He has also admitted that subsequently, the parties entered into compromise. He has also stated in his cross examination with respect to proceeding under Section 107 Cr.P.C against him at the instance of the accused persons. Amrendra Kumar who is C.W.2 has supported the case of complainant, however, in his examination, he has stated that when he reached the house of complainant-Gita Devi, 20-25 persons were already present there.;