(1.) Appellant has filed this application for grant of leave to appeal under Section 378(4) of the Code of Criminal Procedure, 1973 of the Code of Criminal Procedure, 1973 (for short 'Cr.P.C'.) against the impugned judgment dated 13.9.2011 passed by the appellate Court whereby the respondents-accused were acquitted of the charge framed against them.
(2.) Prosecution story, in brief, was that the complainant was resident of Bhularan and was an agriculturist. Paramjit Kaur, niece of the complainant owned 16 bighas 4 biswas of land. After the death of Paramjit Kaur, her children were the rightful claimants qua the said land. The civil suit was pending in this regard . Respondents along with 25-30 other persons had tried to plough the land in question with the tractor. Respondents had fired towards the complainant party. The Trial Court vide judgement/order dated 31.8.2010 convicted and sentenced the accused under Section 447 of the Indian Penal Code. The appellate Court, vide impugned judgment dated 13.9.2011, acquitted the respondents of the charges framed against them. Hence, the present application with the prayer for grant of leave to appeal under Section 378 (4) Cr.P.C. has been filed by complainant.
(3.) After hearing the learned counsel for the applicant, I am of the opinion that the instant application deserves to be dismissed.