MOHINDER SINGH Vs. SEWA SINGH AND OTHERS

JUDGEMENT

(1.) Respondents No.1 and 2 were tried for commission of offence punishable under Section 3 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) The trial Court, vide impugned judgment dated 25.4.2012, acquitted respondents No.1 and 2 of the charge framed against them. Hence, the application under Section 378 (4) of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) has been filed by the applicant with a prayer for grant of leave to file an appeal against the judgment dated 25.4.2012.

(3.) After hearing learned counsel for the applicant, I am of the opinion that the present application deserves to be dismissed.