RAMSEVAK KHATEEK Vs. BABULAL VERMA

JUDGEMENT

(1.) This application under Sec. 378(4) of Cr.P.C, 1973 has been filed by the complainant/victim against the judgment dtd. 24/10/2023 passed by the Judicial Magistrate First Class, Laundi District Chhatarpur in Criminal Complaint Case No.705/2008 whereby the learned trial Court has acquitted the respondents (herein) of the charges under Sec. 323 of IPC.

(2.) Aforesaid criminal case was instituted on the basis of private complaint filed by the victim/applicant.

(3.) The question before this Court is whether instant petition is covered under proviso to Sec. 413 of BNSS (Sec. 372 of Cr.P.C.).