ASHOK BAUGH Vs. KAMAL BAUGH AND ORS.

JUDGEMENT

(1.) The present leave to appeal is directed against the judgment and order dated 03.04.2012 passed by the Learned Additional Sessions Judge, Tis Hazari Courts, in Crl. A. No. 51/2011 whereby the judgment and order of conviction by the Trial Court namely, Metropolitan Magistrate, sentencing the Respondent no.1 to suffer Simple Imprisonment for 9 months and pay a sum of Rs. 15 Lacs as compensation to the complainant/petitioner and in default of such payment to undergo Simple Imprisonment for 3 months, has been reversed and the Respondent no.1 has been acquitted.

(2.) The dispute is between two real brothers over the issue of repayment of a loan which was given by the petitioner to the Respondent.

(3.) The facts of the case are as hereunder.