KARNAIL SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Applicant-Karnail Singh has filed this application under Section 378(4) read with Section 482 Cr.P.C. seeking permission for leave to appeal against State of Haryana and other respondents, challenging the impugned judgment dated 14.02.2017 passed by learned Addl. Sessions Judge, Fatehabad, vide which appeal filed by accused-respondents Kartar Singh, Mukhtiar Singh, Kulbeer Singh, Mahender Singh, Baljeet Singh against the judgment of conviction dated 24.04.2013 and order of sentence dated 27.04.2013 passed by learned Sub Divisional Judicial Magistrate, Tohana, was allowed and they were acquitted of the charges framed against them, whereas appeal filed by accused-respondents Satpal, Satnam, Saranjeet and Jasmeet Kaur was partly allowed and they were acquitted of the charges framed under Section 392 and 506 IPC and upheld their conviction 148, 323 and 452 read with Section 149 IPC.

(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, the complainant Karnail Singh filed a complaint against accused Satpal Singh, Satnam Singh, Mahender Kaur, Kartar Singh, Mukhtyar Singh, Kulbir Singh, Mahender Singh, Saranjeet Singh, Baljeet Singh and Jasmeet Kaur under Sections 323, 324, 452, 506, 392 and 148 read with Section 149 IPC. The brief averments of the complaint as noted down by learned SDJM, Tohana, are as under:-