PARVESH KUMAR Vs. KRISHAN PAL

JUDGEMENT

(1.) ALLOWED as prayed for. Main Case : Respondents Krishan Pal etc., numbering eight, were convicted and sentenced by learned Judicial Magistrate, under Sections 148, 323 and 325 read with Section 149 of the Indian Penal Code (in short ­ IPC). However, appeal preferred by the said convicts has been allowed by learned Additional Sessions Judge, who has acquitted them, vide judgment dated 29.08.2012, whereby appeal filed by the injured-complainant Parvesh Kumar, for enhancement of sentence, has also been dismissed. Feeling aggrieved, complainant has filed this revision petition to assail the said judgment of the appellate court.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) JUDGMENTS of Hon'ble Supreme Court namely Kashi Ram and others vs. State of Rajasthan reported as AIR 2008 Supreme Court 1172, Waman and others vs. State of Maharashtra reported as AIR 2011 Supreme Court 3327 and Bhanwar Singh and others vs. State of M. P. reported as AIR 2009 Supreme Court 768, cited by counsel for the petitioner, are not applicable to the facts of the instant case.