KUNDAN SINGH Vs. TEJA SINGH

JUDGEMENT

(1.) Applicant-Kundan Singh has filed this application under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against Teja Singh and other respondents, challenging the judgment dtd. 16/3/2016 passed by learned Sub Divisional Judicial Magistrate, Guruhar Sahai, whereby accused-respondents were 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, therefore, prayed that leave to appeal be granted.

(3.) As per the record, complainant Kundan Singh filed a complaint against accused Teja Singh, Baldev Singh, Sukha Singh, Jeet Singh, Subhash Chander, Joginder Singh, Gurnam Sinkh, Lakhvir Singh, Sumitra Bibi, Amro Bibi and Guddo Bibi under Ss. 452, 324, 323, 506, 354, 120-B, 420, 465, 467, 468, 471, 148 and 149 IPC. The brief averments of the complaint as noted by down in the judgment passed by learned SDJM, Guruhar Sahai, are as under:-