KUNDAN LAL Vs. STATE OF U P

JUDGEMENT

(1.) THIS petition under Section 482 Cr.P.C. has been filed by Sri Kundan Lal for quashing the proceedings in criminal case No. 759 of 1987 and case No. 1060 of 1987 pending in the court of Judicial Magistrate, Rudrapur.

(2.) THE brief facts giving rise to this petition are that the respondents No.2 and 3 filed separate complaints with regard to the single incident, which was numbered as criminal case No. 759 of 1987 and 1060 of 1987. The statement of the complainant was recorded under Section 200 Cr.P.C.

(3.) AS per the allegations made in the complaint the petitioner Kundal Lal lodged F.I.R. with respect to an incident related under Section 307 I.P.C and the petitioner also filed a complaint case against the respondents No.2 and 3 which was culminated in S.T. No. 100 of 1984. The respondents No.2 and 3 were acquitted vide judgment and order dated 2.8.1 986. Thereafter, the respondents no. 2 and 3 filed the complaint as has been stated in the earlier paragraphs. It has been alleged in both the complaint filed by the respondents No.2 and 3 that the offence under Section 500 IPC. has been committed by the petitioner by giving false evidence in the court.