DEVI DUTT SINGH Vs. SOHAN LAL

JUDGEMENT

(1.) THIS criminal leave petition filed under Section 387 of Criminal procedure Code seeks leave of the court to prefer an appeal against impugned order dated 7. 12. 2006 rendered by Metropolitan Magistrate acquitting the accused-respondents for commission of offence punishable under Section 323 read with Section 34 IPC.

(2.) THIS is one of the cases which bring disrepute to the judicial system. A complaint for trivial offence under Section 323 IPC was filed by the complainant way back in the year 1987 and culminated in the year 2006 that too because of the fault of the complainant.

(3.) TRUE, every citizen has a right to put the law into motion when his legal right is infringed but simultaneously wisdom lies that offences of very petty nature should be avoided to be brought into court and an endeavor shall be made to bring settlement between the parties for such like offences.