SUMEL SINGH Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) This appeal has been filed for setting aside the order dated 02.12.2013 passed by the learned Additional Sessions Judge, (Fast Track Court), Bathinda, whereby the accused-respondent No.2 had been released on probation in case of FIR No.4 dated 01.01.08 under Sections 336, 338 IPC registered at Police Station Kotwali, Bathinda.

(2.) Brief facts of the case in hand, as recorded in the opening para of the impugned judgment, are reproduced as under:-

(3.) After appraisal of the documents, prosecution evidence and the defence evidence, the learned Additional Sessions Judge (Fast Track Court), Bathinda released the accused-respondent No.2 on probation in case of FIR No.4 dated 01.01.08 under Sections 336, 338 IPC registered at Police Station Kotwali, Bathinda.