PAWAN KUMAR Vs. PARKASH SINGH

JUDGEMENT

(1.) TERSELY , the facts & material, which need a necessary mention for deciding the instant petition for leave to appeal and emanating from the record, are that, initially, petitioner-complainant Pawan Kumar son of Maghar Singh (for brevity "the complainant") filed a criminal complaint against the respondents-accused, for the commission of offences punishable under Section 7 (c)(d) of the Protection of Civil Rights Act, 1955 and Section 3 of the Scheduled Castes & Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) AFTER the trial of the case, the Judge, Special Court dismissed the complaint and acquitted the respondents-accused, by virtue of impugned judgment of acquittal dated 18.4.2011.

(3.) AFTER hearing the learned counsel for the petitioner- complainant, going through the record with his valuable assistance and after considering the entire matter deeply, to my mind, there is no merit in the instant petition in this context.