BALBIR SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Balbir Singh-appellant has filed this appeal challenging the impugned judgment of acquittal dated 6.12.2013 passed by learned Additional Sessions Judge, Sirsa, vide which all the accused have been acquitted of the charges as framed against them.

(2.) It is mainly stated that the judgment passed by the learned trial Court acquitting accused-respondents No.2 to 12 of the charges is against the facts on record and well settled law, hence, is liable to be set aside. It is also stated that the learned trial Court has erred gravely by coming to the conclusion on conjectures, surmises, presumptions and suppositions.

(3.) The record of the trial Court was requisitioned. I have heard learned senior counsel assisted by Mr. Arjun Lakhanpal, Advocate, appearing for the appellant and have gone through the record.