GAJENDER Vs. OMPAL AND ANOTHER

JUDGEMENT

(1.) CRM-18809-2016

(2.) Complainant Gajender has filed the present application invoking the provisions under Section 378(4) Cr.P.C. seeking special leave to file an appeal against the acquittal of respondent No.1 Ompal who was charged under Section 436 IPC.

(3.) The case of the prosecution is that on 6.1.2014 at about 1.00 a.m., complainant Gajender came to know that there was a fire in his house. On arrival to the spot, the complainant and his family members came to know that accused Ompal had done the mischief. It was alleged that the accused had committed mischief due to an old rivalry, for, the complainant got registered a complaint earlier against the accused on 27.12.201