BALBIR SINGH Vs. BHIM SINGH AND OTHERS

JUDGEMENT

(1.) The criminal miscellaneous application has been filed under Section 378 (3) of the Code of Criminal Procedure ('Cr.P.C.' - for short) seeking leave to appeal against the acquittal of the respondents vide judgment dated 16.04.2014 passed by the learned Judicial Magistrate 1st Class, Dera Bassi.

(2.) Learned counsel for the applicant submits that the application for leave to appeal should in fact have been under Section 378 (4) Cr.P.C. as the acquittal of the respondents is on a private complaint filed by the applicant and may be treated as such.

(3.) Along with the appeal, criminal miscellaneous application No. 20802 of 2014 has been filed seeking condonation of delay of 12 days in filing the application for leave to appeal.