HARBANS SINGH Vs. K L BAGHLA

JUDGEMENT

(1.) The present application has been filed under Section 378(4) CrPC for grant of leave to appeal against the judgment of acquittal dated 16.9.2011 passed by learned Additional Sessions Judge, Ferozepur.

(2.) Briefly, the facts of the case are that the petitioner filed a complaint against the respondent by alleging that the respondent circulated a letter using defamatory remarks against the petitioner and the same was sent to variants authorities and thereafter it was published in the local newspaper in the name of Daily Abhor Tasveer dated 11.12.2002 alleging that the petitioner has misused school funds and has earned money by taking illegal gratification. The complaint was filed under Sections 500,506 IPC and vide judgment dated 6.6.2009, the respondent was convicted and was sentenced to undergo simple imprisonment for a period of six months. The period already undergone by the convict during trial was to be set off against the substantive sentence.

(3.) The respondent filed an appeal against the judgment of conviction dated 6.6.2009 before Additional Sessions Judge,Ferozepur and judgment of conviction and order of sentence passed by the trial Court was set aside and the respondent was acquitted of the charges.