SUKHWINDER SINGH Vs. PARAMJIT SINGH AND ANOTHER

JUDGEMENT

(1.) Concisely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record are that, initially the petitioner-complainant Sukhwinder Singh son of Sardool Singh(for brevity "the complainant") filed a private criminal complaint against the respondents-accused Paramjit Singh and another, for the commission of offences punishable under Sections 166, 323, 325, 506 and 34 IPC.

(2.) After trial, the trial Court acquitted the respondents-accused of charges of the pointed offences, by virtue of impugned judgment of acquittal dated 09.04.2011.

(3.) Aggrieved thereby, the appeal filed by the complainant was dismissed as well by the Sessions Judge, by means of impugned judgment dated 04.05.2012.