RAM ACHAL Vs. CHANDER PRAKASH AND OTHERS

JUDGEMENT

(1.) Tersely, the facts, material and evidence, unfolded during the course of trial, which needs a necessary mention, for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record is that, initially the petitioner-complainant Ram Achal son of Japsi (for brevity 'the complainant'), has filed a criminal complaint (Annexure P-1), against his son Chander Prakash, his wife Vidyawati and others, in which, they were summoned to face the trial, for the commission of offences punishable under Sections 323, 506, 342, 352, 452, 148, 149 read with Section 120-B IPC, by the Judicial Magistrate, vide summoning order dated 08.12.2003 (Annexure P-2).

(2.) Sequelly, after taking into consideration the pre-charge evidence, the trial Magistrate discharged all the respondents-accused, by way of impugned order dated 22.04.2008 (Annexure P-4).

(3.) Aggrieved thereby, the first revision petition filed by the complainant was dismissed as well, by the Revisional Court, by virtue of impugned judgment dated 25.03.2010 (Annexure P-5).