KULBIR SINGH Vs. RANJIT SINGH

JUDGEMENT

(1.) RESPONDENTS had faced trial qua commission of offence punishable under Sections 166, 452, 342, 504, 506 in a complaint filed by the complainant-applicant.

(2.) THE trial Court, vide impugned judgment dated 2.3.2012, acquitted the respondents of the charges framed against them. Hence, the present application under Section 378 (4) of the Code of Criminal Procedure, 1973 has been filed by the complainant with a prayer for grant of leave to file an appeal against the judgment dated 2.3.2012 challenging acquittal of the respondents by the trial Court.

(3.) 00 P.M., the police officials caught certain persons red handed while they were selling liquor in village Arainpura. On the intervention of the complainant and Jagjit Singh, the negotiations between the police officials and the culprits for releasing them could not materialise. Respondent No.1 threatened the complainant that he would be taught a lesson. On 7.7.2000, at about 4.00 A.M. respondents tresspassed into the house of the complainant and manhandled the mother of the complainant. The complainant was inflicted injuries by the respondents. Respondents also took away one gold chain and a wrist watch belonging to the complainant. The father of the complainant was also given beatings by the respondents. 4. After hearing learned counsel for the applicant, I am of the opinion that the present application deserves to be dismissed.