MANMOHAN SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant revision has been filed to challenge the concurrent findings of acquittal recorded by both the Courts below in the trial held against private respondents in FIR No. 88 dated 10.05.2007 for offences under Sections 323, 324 and 34 of Indian Penal Code.

(2.) The facts, briefly stated, are that on 09.05.2007, the petitioner-complainant received a phone call from his son Bonny that some persons were quarreling with the wife of petitionercomplainant.

(3.) The petitioner went to the spot at 02.30 p.m. alongwith Shambu Sharma PW. It may be mentioned that accused persons are the relatives of petitioner. The prosecution version was that the petitioner was getting down from his motorcycle that the accused persons accompanied by their father Kartar Chand and some unidentified people came in front of him.