SWARANJIT SINGH Vs. KARAM SINGH AND OTHERS

JUDGEMENT

(1.) CHALLENGE in this appeal, by the complainant -appellant, Swaranjit Singh, is to the judgment dated 21.3.2001, passed by the learned Judicial Magistrate Ist Class, Jagraon, whereby the respondents were acquitted of the charges for the offences punishable under Sections 148, 323, 324, 342 and 365 read with Section 149, IPC. The brief facts of the case, as culled out from the combined reading of the complaint and the other material available on record, are that the complainant -appellant, Swaranjit Singh, filed a complaint dated 26.4.1997 before the learned Judicial Magistrate Ist Class, Jagraon, for prosecution of the respondents for the offences punishable under Sections 324, 325, 326, 365, 368 and 506 read with Section 34, IPC.

(2.) AFTER recording of the preliminary evidence, the respondents were ordered to face trial vide order dated 26.4.1997 for the offences punishable under Sections 323, 324, 365 and 506 read with Section 34, IPC. After appearance of the accused, the appellant appeared as CW1 and produced Dr. Raj Kumar Kaura as CW2.

(3.) IN after -charge evidence, the complainant -appellant produced CW2 Dr. Raj Kumar Kaura for further cross -examination and thereafter vide order dated 24.8.2000 closed his evidence.