JAGROOP SINGH Vs. KAKA SINGH

JUDGEMENT

(1.) Applicant-Jagroop Singh has filed this application under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against respondents Kaka Singh and Baljinder Singh, challenging the judgment dtd. 31/1/2015 passed by learned Addl. Chief Judicial Magistrate, Bathinda, 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 Jagroop Singh filed a complaint against accused Kaka Singh, Hakam Singh and Baljinder Singh under Ss. 420, 465, 468, 471, 34 and 447 IPC. The brief averments of the complaint as noted down in the impugned judgment passed by learned ACJM, Bathinda, are as under:-