RAM CHANDER Vs. NATHI RAM AND ORS.

JUDGEMENT

(1.) RESPONDENTS had faced trial in a complaint filed by the complainant under Sections 427 and 506 of the Indian Penal Code, 1860. Trial Court vide order dated 10.09.2013 ordered the acquittal of the respondents of the charge framed against them. Hence, the present application under Section 378(4) of the Code of Criminal Procedure, 1973 praying for leave to appeal by the applicant complainant.

(2.) I have heard the learned counsel for the applicant as well as counsel for the respondent and have gone through the record available on the file carefully.

(3.) TRIAL Court while ordering the acquittal of the respondents has observed as under : -