RATTAN LAL Vs. DALIP KUMAR

JUDGEMENT

(1.) Applicant-Rattan Lal has filed this application under Sec. 378(4) Crimial P.C. seeking permission for leave to appeal against respondent Dalip Kumar challenging the impugned judgment dated 09.07.2015 passed by learned JMIC, Abohar, whereby the accused-respondent was acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is further stated learned JMIC, Abohar, illegally and wrongly and without appreciating the evidence of the case file, acquitted the respondent and dismissed the complaint. It is, therefore, prayed that leave to appeal be granted.

(3.) I have heard learned counsel for the applicant and have gone through the record.