DELHI CANTONMENT BOARD Vs. KAMALJIT GILL

JUDGEMENT

(1.) BY way of the present application moved under Section 378 (4) Cr. P. C. , the applicant seeks special leave to challenge the acquittal order dated 26. 7. 2007 passed by learned Metropolitan magistrate in Case No. 206/03.

(2.) THE brief facts relevant for deciding the present application are as under:

(3.) FEELING aggrieved with the said order, the applicant has filed the present application seeking special leave to appeal.