Acquittal upheld where medical evidence showed natural death and no injuries supported the alleged assault.

The appellant’s written report alleged that, on 1 August 2022, respondent No. 2 and others stopped him while he was returning home by motorcycle and assaulted him and his family members, including his mother, Kashiran Bibi, who later died.

The case was initially registered under Sections 342, 323, 302 and 34 of the IPC; the charge-sheet and charges included Sections 341/34, 323/34, 304/34 and 504/34.

After examining eleven prosecution witnesses, the Sessions Court acquitted respondent No. 2.

The appellant challenged that acquittal, arguing that the trial court had failed to properly assess the eyewitness evidence and the alleged circumstances leading to Kashiran Bibi’s death.

1. Whether the prosecution evidence established that respondent No. 2 participated in an assault on the appellant and his family, including Kashiran Bibi.

2. Whether the evidence justified appellate interference with respondent No. 2’s acquittal.

The charges framed were under Sections 341/34, 323/34, 304/34 and 504/34 of the IPC.

The judgment cited no precedent; its reasoning rests on the evidentiary record and the prosecution’s failure to establish the alleged assault and its connection to the death beyond reasonable doubt.

The Court found material weaknesses in the prosecution case: despite allegations of a concerted assault with lathis, sticks, rods and a crowbar, no injury reports were produced for the appellant or his brothers, and the post-mortem disclosed no ante-mortem injury on Kashiran Bibi.

The doctor attributed her death to heart disease—myocardial infarction—and confirmed that it was natural.

The Court also noted inconsistencies among witnesses about the occurrence, the absence of evidence supporting the alleged vomiting of blood, and the prior dispute concerning compensation following a bicycle accident.

It concluded that the evidence did not reliably establish that respondent No. 2’s alleged assault caused Kashiran Bibi’s death.

It dismissed the acquittal appeal and closed any pending interlocutory application.