ASHOKDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by the acquittal of respondents No.2 & 3, namely, Jarnail Singh and PHG Balbir Singh vide judgment dtd. 8/3/2019 passed by the Judicial Magistrate Ist Class, Jalandhar in respect of a criminal complaint filed under Ss. 499, 500, 502, 506 IPC, the complainant has preferred the instant appeal.

(2.) The complainant instituted a complaint against Jarnail Singh, Ram Singh (since deceased) and PHG Balbir Singh for offences under Ss. 499, 500, 502, 506 IPC, wherein the complainant stated that he is an employee of the Punjab State Power Corporation posted at Alawalpur, Jalandhar and enjoys a good reputation on account of his dedicated work and integrity.

(3.) The complainant, in his preliminary evidence, himself stepped into witness-box as CW-1 and also examined CW-2 Jaswinder Singh, CW-3 Satish Kumar, CW-4 Satnam Singh, CW-5 HC Tarsem Lal, CW-6 Satpal Singh, AJE and CW-7 Mangat Ram, JE.