BHUPINDER SINGH Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) The present revision has been filed by the petitioner Bhupinder Singh against respondents State of Haryana and Harpreet Singh, challenging the impugned judgment dated 28.07.2014 passed by learned Principal Magistrate, Juvenile Justice Board, Sirsa, vide which the accusedrespondent was acquitted.

(2.) We have heard learned counsel for the petitioner and have gone through the record.

(3.) The perusal of the record shows that a case vide FIR No.158 dated 17.06.2008 under Sections 323, 324, 307, 302, 506 read with Section 34 IPC was sent by Police for enquiry against Juvenile Harpreet Singh. The brief facts of the case as noted down in the judgment passed by learned Principal Magistrate, JJB, Sirsa, are as under:-