SATNAM SINGH Vs. SUKHDEV SINGH

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the impugned judgment dated 17.01.2014 passed by learned Judicial Magistrate Ist Class, Kurukshetra, vide which the complaint filed by the appellant was dismissed and accused-respondent was acquitted.

(2.) The brief facts of the case as noted down in the judgment passed by learned JMIC, Kurukshetra, are as under:-

(3.) The complainant examined himself as CW-1 and tendered documents Ex.C1 to Ex.C5 and closed the evidence. The accused in the statement under Sec. 313 Crimial P.C. stated that he is innocent and falsely implicated. In defence, accused examined DW-1 Shamsher Singh Malik and DW-2 Balvinder Singh.