AVTAR SINGH Vs. JASBIR SINGH AND OTHERS

JUDGEMENT

(1.) The petitioner has filed present revision petition against judgment dated 5.8.2014 passed by learned Additional Sessions Judge, Amritsar whereby his appeal against the judgment dated 15.10.2011 passed by learned Judicial Magistrate 1st Class, Amritsar, was dismissed.

(2.) Learned Magistrate vide judgment dated 15.10.2011 acquitted respondents-accused, namely, Jasbir Singh and Kashmir Singh of the charge framed against them.

(3.) Briefly stated, case of the prosecution was that petitionercomplainant Avtar Singh moved an application to the Superintendent of Police, City Amritsar for taking action against HC Kashmir Singh, Jasbir Singh, Amrit Kaur wife of Jasbir Singh & Sukhwinder Kaur wife of unknown, on the allegations that HC Kashmir Singh, posted at Police Post Hakimanwala was known to the complainant. Said Kashmir Singh with the help of his brother Jasbir Singh, who is working as a travel agent has sent Balbir Singh to Italy. Kashmir Singh assured the complainant that he would also send him to Italy like Balbir Singh.