RAGHBIR SINGH @ BHOLLA Vs. SURJIT SINGH

JUDGEMENT

(1.) The contour of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record, is that, initially Babu Singh son of Jeon Singh, claiming himself to be the attorney of complainant Raghubir Singh @ Bholla, has instituted a private complaint against the respondent-accused Surjit Singh son of Lachmi, for the commission of offences punishable under Sections 420, 468, 471 and 500 IPC.

(2.) Having completed all the codal/statutory formalities of the trial, the respondent accused was acquitted from the pointed charges, vide impugned judgment of acquittal dated 17.10.2007, by the trial Court.

(3.) Aggrieved thereby, now petitioner-complainant Raghubir Singh @ Bholla, has filed the instant petition to leave to appeal through his attorney Smt. Harpal Kaur @ Rachhpal Kaur, to challenge the impugned judgment of acquittal, under Section 378(4) Cr.P.C.