SATVERT SINGH Vs. VED PARKASH AND OTHERS

JUDGEMENT

(1.) Respondents No.1 and 2 had faced trial for commission of offence punishable under Sections 420/ 34 of the Indian Penal Code, 1860 (IPC for short) in FIR No. 166 dated 18.11.2003 registered at Police Station Ateli.

(2.) The trial Court, vide judgment/ order dated 19/20.10.2010 convicted and sentenced respondents No.1 and 2 for commission of offence punishable under Sections 420/34 IPC. In appeal, respondents No.1 and 2 were acquitted of the charges framed against them by the Appellate Court vide judgment dated 6.6.2013. Hence, the present petition by the complainant.

(3.) I have heard learned counsel for the petitioner and have gone through the record available on the file carefully. Prosecution story, in brief, is that the accused took Rs. 2,50,000/- from the complainant for ensuring a job for his son. However, son of the complainant was not provided any job by the accused.