Prashant Kumar Mishra, J
1. Heard.
2. The trial Court has acquitted the accused of the charges under Sections 148/149, 186/149, 332/149, 294/149 & 307/149.
3. The record reveals that the accused persons were sent for trial as they had hurled stones on the police team, who were deployed to maintain law
and order during staging of demonstration, Chakkajam and Gherav at 13:00 hours on 7.2.2014 near Umrav Pul, Amlipara, Khairagarh, District
Rajnandgaon.
4. Injured Sub Inspector Dilip Kumar Sisodia has not been examined and the other witnesses have not been able to name any of the accused who had
hurled stones to cause injuries to the injured policemen. The witnesses have stated that the crowd hurled stones and they are not aware as to which
accused was responsible for which act.
5. No case for grant of leave to appeal is made out.
6. The CRMP deserves to be and is hereby dismissed.
