JAI SINGH Vs. STATE OF PUNJAB 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 petition and emanating from the record are that, the criminal complaint filed by the complainant-Jasbir Singh son of Puran Singh, respondent No.2(for brevity "1the complainant") against petitionerJai Singh and others, under Sections 499, 500 and 34 IPC, was dismissed by the trial Magistrate, by virtue of impugned judgment dated 17.05.2008 (Annexure P-6).

(2.) Aggrieved thereby, the revision petition(Annexure P-7) filed by the complainant was accepted and the matter was sent back to the trial Court, to proceed further in accordance with law, by the Revisional Court, by means of impugned judgment dated 13.07.2010(Annexure P-8).

(3.) The petitioner-accused did not feel satisfied and preferred the present petition, to set aside the impugned judgment(Annexure P-8) of the Revisional Court, invoking the provisions of Section 482 Cr.P.C.