HUKAM SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 7.3.2012 acquitting respondents No. 2 to 14 of the charge framed against them.

(2.) All the private respondents were named as accused in FIR No. 63 registered against them on 26.2.2008 for commission of offences under Sections 148, 149, 323 and 325 IPC (Sections 324 and 307 IPC were added lateron) at Police Station, Hodal.

(3.) It was an allegation against the accused that they on 17.2.2008 have caused injuries to the complainant party.