GOPAL SINGH Vs. AKASH NAGAR

JUDGEMENT

(1.) This appeal is preferred by the appellant-complainant assailing the judgment and order dtd. 23/2/2017, passed by Chief Judicial Magistrate, Almora in Criminal Compliant Case No.585 of 2011, Gopal Singh vs. Akash Nagar and another. By the said judgment, the said court has acquitted the respondents-accused persons of the offence punishable under Ss. 427, 452, 504 and 506 IPC.

(2.) The facts in brief are that the complainant is a member of Pleasant Valley Foundation. On 31/10/2011 about 08:15 a.m. when the appellant-complainant was in his premises both the accused-respondents entered his premises without permission and started clicking the photographs of society of appellant and on being stopped, the respondents started abusing and giving threats. They also allegedly damaged the tiles kept in premises. The learned CJM after recording statements of appellant under Ss. 200, 202 Cr.P.C. summoned the accused under Ss. 427, 452, 504 and 506 IPC.

(3.) During trial as many three witnesses were produced by the prosecution in order to prove his case. Thereafter, the statements of respondent accused persons were recorded under Sec. 313 of the Cr.P.C. in which they denied the complainant's story. The trial court at the end of trial has recorded the finding of acquittal. Hence, this appeal.