JASPAL SINGH Vs. BALJIT SINGH

JUDGEMENT

(1.) THIS is the appeal by special leave under Section 378(4) of the Code of Criminal Procedure.

(2.) THE appellant/complainant had filed a criminal case against the respondent/accused and one Gurcharan Singh, who is an absconding accused.

(3.) THE papers before us indicate that initially vide order dated 5.5.1993, Judicial Magistrate Ist Class, Kapurthala, dismissed the complaint and discharged the accused. The complainant, therefore filed criminal revision No. 30 of 3.6.1993. Additional Sessions Judge, Kapurthala, who disposed of the revision, passed the order, the operative part of which is as follows :-