BALWAN Vs. PAWAN KUMAR AND ORS.

JUDGEMENT

(1.) THROUGH the instant revision petition, the petitioner has challenged the judgment dated 19.8.2014, whereby learned Sessions Judge, Bhiwani has dismissed the appeal filed by the petitioner against the judgment dated 13.3.2013 passed by learned Additional Chief Judicial Magistrate, Bhiwani, acquitting the respondents -accused.

(2.) BRIEFLY stated, FIR No. 397 dated 8.12.2009 under Sections 427, 447, 506 IPC read with Section 34 IPC was registered at Police Station Tosham against the respondents -accused.

(3.) ON the basis of the aforesaid complaint, the case was registered and the investigating machinery was put in motion. The accused were arrested. After recording their statements, as provided under Section 161 CrPC, the investigation was completed and challan was submitted in Court. Copy of the challan, as provided under Section 207 CrPC, was supplied to the accused. Finding prima facie case against the accused, charges were framed against the accused for offence punishable under Section 447, 427 and 506 IPC read with Section 34 IPC.