GURMAIL RAM Vs. MOHINDER SINGH AND ANOTHER

JUDGEMENT

(1.) Gurmail Ram-applicant has filed this criminal miscellaneous application under Section 378 (4) Cr.P.C. for grant of leave to appeal against the impugned judgment of acquittal dated 16.7.2013 passed by the learned Additional Sessions Judge, Ludhiana in complaint No.COMA/02000012007 filed for the offences under Sections 452, 504, 506, 120-B IPC and Sections 3(v), 3(xi) and 3(xv) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

(2.) It is stated in the application that the learned trial Court without appreciating the facts dismissed the complaint and acquitted the respondents/accused. It is prayed that the present application may be allowed and the petitioner may be kindly be granted leave to file appeal against the order of acquittal.

(3.) I have heard learned counsel for the applicant and have gone through the record.