MARPREET SINGH Vs. JITENDER SINGH

JUDGEMENT

(1.) Manpreet Singh @ Bobby (the victim) challenges the correctness of judgment dated 26.07.2011 in Sessions Case No.181/2009 arising out of FIR No.697/2007 registered at Police Station Rajouri Garden by which the respondents were acquitted of all the charges.

(2.) Daily Diary (DD) No.40 (Ex.PW8/A) was recorded on 06.09.2007 at about 10.35 P.M. at police post Raghubir Nagar about a quarrel at RGB-142, Janta Flat, Raghubir Nagar, Delhi. The investigation was assigned to ASI Partap Singh who with Const.Narender Singh went to the spot and learnt that injured had already been taken to DDU hospital.

(3.) Appellant's counsel urged that the Trial Court did not appreciate the evidence in its true and proper perspective. The complainant categorically implicated all the respondents and attributed specific role to them in causing injuries to him. PW-2 (Satnam Singh Khalsa), PW-3(Manmohan Singh) and PW-4 (Mukesh) corroborated him on all material facts. They had no ulterior motive to falsely implicate the respondents. There is no conflict in the ocular and medical evidence. As per MLC (Ex.PW10/B) injuries were found on the body of the complainant. Respondent's counsel urged that there are no sound reasons to interfere in the impugned judgment of acquittal which is based on fair appraisal of the evidence.