JARNAIL SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Respondents No. 2 to 4 had faced the trial qua commission of offence punishable under Section 323, 324, 427, 506, 34 of the Indian Penal Code ('IPC' for short) in a criminal complaint filed by complainant Jarnail Singh. Trial Court vide judgment/order dated 1.11.2010 ordered the conviction and sentence of respondents No. 2 to 4 under Section 323, 427/34 IPC. Appeal filed by respondents No. 2 to 4, against their conviction and sentence, was allowed by the Appellate Court vide judgment dated 11.5.2012 and, consequently, respondents No. 2 to 4 were acquitted of the charges framed against them. Hence, the present petition by the petitioner-complainant.

(2.) After hearing the learned counsel for the petitioner, I am of the opinion that the instant petition deserves dismissal.

(3.) The case of the complainant, in brief, was that on 25.4.2003, at about 4.00 P.M., he had gone to his fields for irrigation purposes in his car. Complainant had parked his car in the fields and after inspecting the fields, when he returned back to his car, respondents No. 2 to 4 came there on a tractor.