SURAJ BHAN Vs. PARVEEN AND OTHERS

JUDGEMENT

(1.) Respondents No. 1 and 2 had faced the trial qua commission of offence punishable under Section 323, 325 read with Section 34 of the Indian Penal Code in FIR No. 589 dated 13.12.2004, registered at Police Station Assandh. The Trial Court vide judgment dated 8.2.2011 ordered the acquittal of respondents No. 1 and 2 of the charges framed against them.

(2.) Aggrieved against the said judgment, petitioner preferred an appeal. The Appellate Court vide judgment dated 6.7.2012 dismissed the appeal filed by the petitioner. Hence, the present petition by the petitioner.

(3.) Prosecution case, in brief, is that complainant Suraj Bhan was cultivating the land of his elder brother Radha Krishan on lease for the last two years. Parveen and others used to run their electric motor illegally with the help of electric wires passing through the fields of Radha Krishan. On several occasions, complainant had made complaints against Parveen and his family members to the Electricity Department. On 7.12.2004, at about 6.30 P.M., tubewell connection of the complainant stopped working due to illegal connection put up by Parveen.