RANJIT SINGH Vs. MALKIAT SINGH ETC

JUDGEMENT

(1.) Ranjit Singh, the applicant-appellant has sought leave to appeal under the provisions of section 378(4) Cr.P.C. against the judgment dated 11.06.2008 passed by learned Judicial Magistrate Ist Class, Amritsar, whereby Malkiat Singh and others have been acquitted.

(2.) The facts in brief are that on 24.10.1997 Ranjit Singh, the complainant was present at his home when Sarabjit Singh, Head Constable and Jasbir Singh, Constable came to his house and told him to accompany them to Police Post Tangra and that on his telling them that he would reach the said police station next morning, they gave him beating, dragged him and took him to Police Post Tangra in a canter.

(3.) He had filed a complaint against eight persons.