GURMAIL SINGH Vs. DAVINDER SINGH

JUDGEMENT

(1.) Appellant Gurmail Singh was allegedly kidnapped by respondent - Accused Davinder Singh and others on 2/4/2009 in the alleged presence of his cousin Kulwinder Singh. On the statement of Kulwinder Singh, FIR No.140 dtd. 2/4/2009 under Ss. 365 and 120B IPC was registered at Police Station Phase-I, Mohali. Ss. 367, 386, 291, 506, 323 IPC and Sec. 25 of the Arms Act were added later on.

(2.) Though police filed the cancellation report, but ld. Judicial Magistrate took cognizance vide order dtd. 17/5/2013 and committed the case to the Court of Sessions. The said order dtd. 17/5/2013 was challenged by the accused-respondent before this Court by filing CRM-M-572-2014 but the same was dismissed on 27/2/2016. After holding trial, the respondent-accused Davinder was acquitted vide judgment dtd. 19/3/2019 passed by ld. ASJ, SAS Nagar, Mohali.

(3.) Aggrieved by the acquittal of respondent-Davinder Singh by way of impugned judgment, the appellant Gurmail Singh has filed the present appeal.