KEHAR SINGH Vs. BALWANT SINGH

JUDGEMENT

(1.) THE instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 08.02.2013 passed by the learned Sub Divisional Judicial Magistrate, Dhuri, whereby respondent has been acquitted of the accusation in a complaint filed under Section 500 I.P.C. notice of which was served upon him.

(2.) BRIEF facts of the case as mentioned in the impugned judgment are as under: -

(3.) THEREAFTER , statement of the accused -respondent under Section 313 Cr.P.C. was recorded. All incriminating facts and circumstances were put to the accused wherein they pleaded innocence and false implication. The learned Trial Court vide judgment dated 08.02.2013, after appreciating the evidence, acquitted the accused -respondent of the notice of accusation served upon him. Hence, this application for grant of leave to appeal.