MOHINDER PAL Vs. SOHAN SINGH

JUDGEMENT

(1.) The contour of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that initially, in the wake of statement of petitioner-complainant Mohinder Pal s/o Ramji Lal (for brevity "the complainant"), a criminal case was registered against Sohan Singh son of Bishan Singh & others (respondents No.1 to 3), vide FIR No.109 dated 18.7.2005 on accusation of having committed the offences punishable under sections 323, 452 and 506 read with section 34 IPC by the police of Police Station Barara, District Ambala. In pursuance of the trial, they were acquitted of the charges framed against them, through the medium of impugned judgment of acquittal dated 10.9.2012 by the trial Magistrate.

(2.) Aggrieved thereby, the petitioner-complainant preferred the appeal, which was dismissed as well, by way of impugned judgment of acquittal dated 26.10.2013 by the Appellate Court.

(3.) Sequelly, the petitioner-complainant still did not feel satisfied and preferred the present revision petition, to challenge the impugned judgments of acquittal, invoking the provisions of section 401 Cr.PC.