MANGAL SINGH Vs. HARJIT SINGH AND OTHERS

JUDGEMENT

(1.) Complainant Mangal Singh has filed this application under section 378(4) of the Code of Criminal Procedure (in short, Cr.P.C.) for grant of leave to file appeal against judgment of acquittal dated 21.12.2012 passed by learned Special Judge, Taran Taran thereby acquitting the respondents/accused in criminal complaint filed by applicant/appellant Mangal Singh for offences under sections 323, 452, 427 and 506 IPC and section 3(1)(x) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (in short, the Act).

(2.) Version of the appellant is that he had purchased some land from Kulwant Singh father of respondents no. 1 and 2 vide some writing in the year 2007 and for this reason, accused were jealous of him. On 23.10.2009 at about 11.00 AM, the accused trespassed into the grocery shop and flour mill of the complainant and called him names in derogatory language by referring him as "Kuteya Chuhreya" etc. They also thrashed the complainant and threatened him. The complainant raised alarm attracting Swaran Singh, Jail Singh and Kundan Singh to the spot.

(3.) I have heard counsel for the appellant and perused the case file.