BALWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) CRM-7284-2016

(2.) Aggrieved by the acquittal of the accused-respondents Faquir Singh and Gurmit Singh who were acquitted of the charges under Sections 324, 326 and 506 IPC by the learned Sub Divisional Judicial Magistrate, Baba Bakala Sahib, District Amritsar, the present application has been filed under Section 378(4) Cr.P.C. by complainant Balwinder Singh seeking special leave to prefer an appeal.

(3.) The fact remains that learned Sub Divisional Judicial Magistrate, Baba Bakala Sahib, District Amritsar convicted accused Inderjit Singh under Sections 326 and 447 IPC.