SAGLI RAM Vs. RAM LAL AND ANR

JUDGEMENT

(1.) The Respondents were tried for an offence under Sections 323, 324, 427, 506 read with Section 34 of the Indian Penal Code. However, vide impugned judgment dated 17.11.2009, Sub Divisional Judicial Magistrate, Garhshankar acquitted the Respondents of the charge framed against them. The applicant-complainant has filed this application under c with a prayer for grant of leave to file an appeal against the order mentioned above.

(2.) The case of the complainant, as noticed by the trial Court in para No. 2 of its judgment, reads thus:

(3.) After hearing learned Counsel for the applicant-Appellant, I am of the opinion that the present application deserves dismissal.