ZILE SINGH Vs. JOGINDER SINGH

JUDGEMENT

(1.) The present petition has been preferred under Sec. 482 Cr.P.C. against the order dtd. 3/10/2015 (Annexure P-1) passed by the Judicial Magistrate Ist Class, Hisar vide which the complaint of the petitioner-complainant has been dismissed and the order dtd. 22/4/2016 (Annexure P-2) passed by the Additional Sessions Judge, Hisar, vide which the said order (Annexure P-1) has been affirmed.

(2.) The brief facts of the case are that FIR No.521 dtd. 27/9/2003 under Ss. 148, 149, 323, 452, 506 IPC Police Station City Hisar was registered against Zile Singh (petitioner-complainant), his father-Surat Singh and others at the instance of Joginder Singh-respondent No.1.

(3.) On the conclusion of the trial, the Judicial Magistrate Ist Class, Hisar vide judgment dtd. 17/1/2012 acquitted the petitioner/complainant and his co-accused.