HARNEK SINGH Vs. BALBIR SINGH AND ORS

JUDGEMENT

(1.) Heard

(2.) Harnek Singh, complainant, being aggrieved by the judgment and order of acquittal dated 04.08.2009, has filed this application, under Section 378(4) Code of Criminal Procedure for grant of special leave to appeal against the said judgment passed by the learned trial Court.

(3.) The case of the complainant is that on 23.08.98, his son Rajinder Singh had got involved in an altercation with accused Balbir Singh over a dispute with regard to release of water by the accused to the field of the complainant. According to the complainant, at about 9.00 AM, the accused, two of whom have died, assaulted his son Rajinder Singh and when the complainant had tried to rescue him accused Amar Kaur and deceased accused Mehar Singh had given two tokki blows on the right upper arm. On hue and cry being raised, the complainant and his son were rescued from the place of occurrence by one Major Singh and Raj Singh who arrived at the spot.