BIKRAMJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Respondent No. 2 had faced the trial qua commission of offence punishable under Section 326, 324 of the Indian Penal Code ('IPC' for short) in FIR No. 34 dated 8.3.2008 registered at Police Station Majitha, Amritsar. The Trial Court vide order dated 16.12.2011 closed the prosecution evidence by order and vide judgment of even date, acquitted respondent No. 2 of the charges framed against him.

(2.) Hence, the present petition by the complainant.

(3.) Learned counsel for the petitioner has submitted that the Trial Court had erred in closing the prosecution evidence and thereby acquitting respondent No. 2 of the charges framed against him.