BALDEV RAJ Vs. GAGANDEEP MEHTA

JUDGEMENT

(1.) Applicant-Baldev Raj has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Gagandeep Mehta challenging the judgment dated 09.07 2015 passed by learned Addl. Sessions Judge, Ludhiana, whereby the accused-respondent was acquitted in appeal by setting aside the judgment of conviction and order of sentence dated 04.09.2013 passed by learned JMIC, Ludhiana.

(2.) It is mainly stated in the application that accompanying appeal is likely to succeed on the grounds taken therein. It is stated in the application that learned Judicial Magistrate 1st Class, Ludhiana allowed the complaint filed by the complainant-applicant and convicted the accused-respondent to undergo simple imprisonment for a period of 15 months along with fine of Rs.2000/- vide judgment of conviction and order of sentence dated 04.09.2013 It is further stated that learned Addi. Sessions Judge. Ludhiana, has erred in acquitting the accused.

(3.) I have heard learned counsel for the applicant and have gone through the record.