JASWANT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) CHAMAN Lal -respondent 2 along with his co -accused Kamal Kumar had faced trial for commission of offence punishable under Sections 120B and 420 of the Indian Penal Code, 1860 (IPC for short) in F.I.R. No. 15 dated 11.2.2006 registered at Police Station Koomkalan, Ludhiana. Trial Court, vide judgment/order dated 13.7.2011 convicted and sentenced respondent 2 for commission of offence punishable under Section 420 IPC. In appeal filed by respondent No. 2, he was acquitted of the charges framed against him by the Appellate Court vide judgment dated 27.2.2013. Co -accused Kamal Kumar was acquitted by the trial Court and his acquittal was maintained by the Appellate Court. Hence, the present petition by the complainant -petitioner.

(2.) I have heard learned counsel for the petitioner and have gone through the record available on the file carefully.

(3.) LEARNED Appellate Court, while ordering acquittal of respondent No. 2 of the charge framed against him, has held as under: -