HARPREET Vs. KEWAL THUKRAL AND OTHERS

JUDGEMENT

(1.) Challenge in this appeal is to the judgment dated 18.03.2014 passed by the trial Court acquitting the respondents/accused persons in criminal complaint filed by the appellant/complainant under Sections 323, 324, 325, 452, 504, 506 read with Section 34 of the Indian Penal Code (in short 'IPC').

(2.) Brief facts of the case are that the appellant filed a criminal complaint before the trial Court with the allegations that on 28.07.2008, the accused persons started dismantling a Nali (drain) in front of the house of the complainant and when the complainant opposed the action of the accused persons, they started hurling filthy abuses and gave beatings to him as per the details given in the complaint.

(3.) It may be noticed that even the respondents got an FIR No.349 dated 05.08.2008 registered against the appellant Harpreet Kaur and three other persons namely Surinder Singh @ Bobby, Gurcharan Singh @ Gurbachan and Jaswinder Kaur wife of Gurcharan Singh under Sections 323, 325 read with Section 34 IPCwith regard to the same incident and vide separate judgments dated 18.02014 accused in both cases were acquitted.