PAWAN KUMAR Vs. VIKAS RANA AND ORS.

JUDGEMENT

(1.) The present appeal has been filed by the victim under Sec. 372 of the Code of Criminal Procedure against the judgment of acquittal dated 20.11.2012.

(2.) Learned counsel appearing on behalf of the appellant submits that the judgment passed by the Trial Court is liable to be set aside as the same is decided in a pre -determined manner causing grave injustice and irreparable damage to the appellant.

(3.) Counsel contends that the Trial Court has failed to take into account the testimonies of the witnesses who are highly reliable including the testimony of the victim who has suffered grievous injuries.