LAWS(P&H)-2013-3-446

SEWA RAM Vs. STATE OF PUNJAB AND ANOTHER

Decided On March 01, 2013
SEWA RAM Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Tersely, 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, initially in the wake of complaint of petitioner-complainant Sewa Ram son of Bachhant Singh (for brevity "the complainant"), a criminal case was registered against Sucha Ram son of Mehanga Ram, accused(private respondent No.2), by means of FIR No.134 dated 22.12.2002, on accusation of having committed the offences punishable under Sections 406, 420 and 506 IPC, by the police of Police Station Kartarpur, District Jalandhar.

(2.) After trial, the trial Court acquitted the accused(private respondent No.2), by way of impugned judgment of acquittal dated 24.09.2009(Annexure P-2).

(3.) Aggrieved thereby, the revision petition filed by the petitioner-complainant, was dismissed as well by the Revisional Court, by virtue of impugned judgment of acquittal dated 16.02.2010(Annexure P-4).