RAM KUMAR Vs. RAJESH HUDA

JUDGEMENT

(1.) Appeal under Sec. 378 (3) of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') has been filed on behalf of the Appellant/Complainant, Capt. Ram Kumar (Retd.) against the impugned Judgment dtd. 4/12/2018 whereby the Respondent/Accused has been acquitted by the learned M.M. under Sec. 341/506 of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) The Complainant/Appellant had filed a Complaint under Sec. 200 Cr.P.C. read along with Sec. 156(3) Cr.P.C. for registration of FIR against the Respondent. The Application under Sec. 156(3) Cr.P.C. got dismissed.

(3.) The Complainant/Appellant examined himself as CW1 in the pre-summoning evidence and the Respondent was summoned under Sec. 341/506 IPC by the learned M.M. on 11/9/2015.