JAG MOHAN SHARMA Vs. NEERAJ SHARMA AND OTHERS

JUDGEMENT

(1.) Through the instant application filed under Section 378 (4) of the Code of Criminal Procedure, 1973 (for short - the Cr.P.C.), the applicant seeks special leave to appeal against the judgment dated 05.11.2015 passed by the Judicial Magistrate Ist Class, Hansi (for short - the trial court) vide which the respondents have been acquitted of the charges levelled against them by giving them benefit of doubt.

(2.) Briefly, the case of the applicant is that he was serving as an Assistant Sub Inspector (ASI) in the Haryana Police and having three children which included two sons and a daughter. His eldest son namely Jatin was serving as an Engineer in a private company; his daughter in Ayusman Hospital and his younger son-Nitin was a student.

(3.) On 04.11.2006 at 07:00 PM, his eldest son Jatin was hit by a motorcycle which was being driven by respondent no.1 with the son of respondent no.2 riding in pillion. In the altercation that took place thereafter, respondent no.1 inflicted injuries on Jatin's legs. The matter was reported to the police resulting in lodging of FIR No. 7 dated 09.01.2007 against respondent no.1 under Sections 279 and 337 of the Indian Penal Code, 1860 (for short - the IPC).