STATE OF PUNJAB Vs. OLAM AGRO INDIA LTD.

JUDGEMENT

(1.) The application is filed under Section 378(3) of the Code of Criminal Procedure praying for grant of leave to prefer an appeal as against the judgment of acquittal recorded by the trial Court.

(2.) It is the case of the prosecution that the accused, Jatinder Pal Singh (respondent herein) trespassed upon the house of PW-1 with muffled face and having wielded a threat and criminally intimidating PW-1 and PW-4, illegally confined PW-4 and attacked PW-1 with pistol like object he held and caused injury to PW-1. He also robbed articles from the house of PW-1.

(3.) Trial Court having disbelieved the evidence of PW-1 and PW-4 recorded acquittal.