RAM KALI Vs. CHAMELA RAM

JUDGEMENT

(1.) The appellant-complainant Ram Kali has sought leave to appeal against the judgment of acquittal dated 4.11.2010 passed by the learned Additional Sessions Judge, Kurukshetra, whereby he acquitted all the accused/respondents of the charges under sections 323/326/325/354/315/506/148 read with section149 IPC.

(2.) A fight had taken place between the two parties vide which FIR No.25 dated 30.3.2001 under sections 323,325 read with section 34 IPC was registered against Raghbir Singh, Prem Singh, Naresh Kumar and Isham Singh, whereas Raj Kali filed a complaint against Chamela Ram, Sahab Singh son of Tulsi Ram, Sahab Singh son of Bolak Ram, Banta Ram, Ramphal, Surender Singh, Rajpal and Gulzar (hereinafter referred as respondents).

(3.) On trial, the respondents herein were acquitted by the learned Additional Sessions Judge, Kurukshetra vide impugned judgment.