INDERJIT BALI Vs. RAM SARUP

JUDGEMENT

(1.) The petitioners, who are complainants in case FIR No. 108 of 1989 under Section 406 IPC, registered at Police Station `A' Division, Amritsar, have filed this revision petition against the judgment dated 25.7.2001, passed by Additional Sessions Judge, Amritsar, whereby on appeal filed by the respondent he has been acquitted of the charge framed against him.

(2.) The respondent was tried and vide judgment and order dated 3.7.1997, he was convicted and sentenced to undergo R.I. for two years and to pay a fine of Rs. 1000/-, in default to further undergo SI for three months under Section 406 and to undergo R.I. for two years under Section 295 IPC in the aforesaid case. Feeling dis-satisfied with his conviction, the respondent filed appeal, which has been accepted and he has been acquitted of the charge. Hence, this revision petition has been filed by the petitioners.

(3.) I have heard counsel for the parties and perused the impugned judgment as well as the judgment passed by the trial court.