VED PARKASH Vs. LUCKY ALIAS ANIL

JUDGEMENT

(1.) Leave to appeal is sought in this appeal by the applicant-appellant against the acquittal of the respondents by the learned trial Court in a private complaint filed by the appellant herein, for the offences punishable under Sections 147, 148, 451, 323 and 384 Indian Penal Code.

(2.) Heard and gone through the file of the learned trial Court.

(3.) Precisely, the case of the complainant in the complaint has been that he was running business of watches, clocks and toys etc. in a shop. Respondents, in 1 Whether the reporters of Local Papers may be allowed to see the judgment ?. yes the evening of 15.11.2006, hatched the conspiracy against him, capsized the counter of his shop, threw his goods here and there on the road and was given beatings. Respondent No. 3 is alleged to have forcibly removed Rs.700/- from the chest of his counter, destroyed the watches and other articles, caused a loss to him to the tune of Rs.20,000/-. He along with his wife was rescued by Nitpal Singh and Panch Gurdial Singh. They were threatened with dire consequences by the respondents.