IDRISH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The present appeal has been filed by the appellant/complainant against the judgment of acquittal dated 23.07.2011, passed by the learned Additional Sessions Judge, Nuh, whereby, private respondents No.2 to 6 were acquitted of the charge framed against them.

(2.) Heard learned counsel for the rival parties.

(3.) Learned counsel for the appellant vehemently contended that the ruqua as well as FIR itself clearly shows the overt act on the part of private respondents in catching hold of the deceased and thereafter, the main accused making an assault on the deceased.