SUKHDEV SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) Applicant-Sukhdev Singh has filed this application under Section 378(4) Cr.P.C. seeking permission for leave to appeal against respondent Baldev Singh, challenging the judgment dated 16.12.2014 passed by learned Judicial Magistrate 1st Class, Jalandhar, whereby the accused-respondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is likely to succeed on the grounds taken therein. It is further stated that learned JMIC, Jalandhar has wrongly acquitted the above said accused against law and evidence on record, so his acquittal be set aside and he be punished in accordance with provisions of law.

(3.) I have heard learned counsel for the applicant and have gone through the record, especially the judgment passed by learned JMIC, Jalandhar.