SURJAN SINGH Vs. NIRANJAN SINGH

JUDGEMENT

(1.) Complainant-appellant Surjan Singh filed a complaint under Sections 321/355/499 of the Indian Penal Code (IPC for short) against respondent Niranjan Singhl. The appellant led his preliminary evidence and thereafter, the respondent was summoned to face trial under Sections 323/504/506 IPC. The appellant then led his pre charge evidence. Charge was framed against the respondent under Section 355 IPC. Thereafter, vide impugned judgment dated 3.11.2006, Chief Judicial Magistrate, Ist Class, Jagadhari acquitted the respondent of the charge framed against him. The appeal filed by the complainant was also dismissed vide judgment dated 5.3.2008 passed by the Additional Sessions Judge, Yamuna Nagar at Jagadhari being not maintainable. Hence, the complainant has filed the present application under Section 378(4) of the Code of Criminal Procedure with a prayer for grant of leave to file an appeal against the orders mentioned above.

(2.) The case of the complainant, as noticed by the trial Court in para No. 1 of its judgment, reads thus:

(3.) After hearing learned Counsel for the appellant, I am of the opinion that the present appeal deserves to be dismissed.