LACHHMAN SINGH Vs. AVTAR SINGH

JUDGEMENT

(1.) The facts and material, unfolded during the trial, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record are that, initially the petitioner-complainant Lachhman Singh filed a criminal complaint against the respondentaccused Avtar Singh, for the commission of offence punishable under Section 3(1)(X) of The Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989(hereinafter to be referred as "the Act") and Section 323 IPC.

(2.) After the trial, the Special Judge acquitted the respondentaccused, by virtue of impugned judgment of acquittal dated 30.11.2011.

(3.) Aggrieved thereby, the petitioner-complainant preferred the present petition to grant special leave to appeal, to challenge the impugned judgment of acquittal, under Section 378(4) Cr.P.C..