ANIL AGGARWAL Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) As against the well written judgment of the trial Court acquitting the accused of the charge under Section 436 of the Indian Penal Code, the appellant who is the complainant, has come forward with the present vexatious appeal.

(2.) The case of the prosecution is that the shop of the complainant was set on fire. The complainant, of course suspected the role of accused who was the landlord of the premises for he had already requested him to vacate the premises.

(3.) The trial Court having thoroughly scanned the evidence on record, came to the conclusion that there was no material on record to indicate the involvement of the accused in the crime under Section 436 IPC.