TULSI SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) THE complainant has filed the present application under Section 378(4) Cr.P.C. whereby he seeks grant of special leave to appeal against the judgment dated 7.10.2013 passed by the Additional Chief Judicial Magistrate, Faridkot.

(2.) VIDE impugned judgment, respondent -Balwinder Singh was acquitted of the charge under Section 326 IPC.

(3.) HAVING heard learned counsel for the applicant, this Court finds that in support of the ocular account, the applicant relied upon his own testimony as well as of his wife Chand Kaur.