NIKHIL SAYAL Vs. HARBIR SINGH AND ANOTHER

JUDGEMENT

(1.) Petitioner has filed this petition under Section 482 of the Code of Criminal Procedure, 1973 challenging the orders dated 21.5.2008 (Annexure P-2) and dated 27.2.2012 (Annexure P-3).

(2.) Respondent No. 1 was tried qua commission of offence punishable under Section 406 of the Indian Penal Code ('IPC' for short) or in the alternative Section 420 IPC in FIR No. 33 of 2.0.2.2000, registered at Police Station Manimajra, Chandigarh. The Trial Court vide judgment dated 21.5.2008 ordered the acquittal of respondent No. 1 qua the charges framed against him. Aggrieved against the said judgment of acquittal of respondent No. 1, petitioner preferred a revision petition before the Sessions Judge. The said petition was dismissed as not maintainable vide impugned order dated 27.2.2012 (Annexure P-3) by the learned Additional Sessions Judge. Hence, the present petition by the petitioner.

(3.) Learned counsel for the petitioner has submitted that the Trial Court had erred in acquitting respondent No. 1 of the charges framed against him.