NARINDER KUMAR Vs. RAGHUBIR SINGH AND OTHERS

JUDGEMENT

(1.) This revision is directed against the judgment dated 26.05.2006, passed by the Trial Court vide which the respondents were acquitted in case FIR No. 31 dated 14.03.2004, under Sections 323, 325, 452 and 506 read with Section 34 IPC registered at Police Station Madhuban, District Karnal.

(2.) The brief facts of the case as noticed in the judgment passed by the trial Court are as under :-

(3.) The incident led to the registration of two cases i.e. the present case and a cross case which is being disposed of vide CRR No. 1886 of 2006.