CHARAN DASS Vs. CHHAJJU RAM AND ORS.

JUDGEMENT

(1.) THE present appeal has been filed by the complainant against the judgment, passed by the learned trial Court in Case No. 61/II of 2002, decided on 1.12.2003, whereby the Respondents were acquitted, for the offences punishable under Sections 430 and 506 read with Section 34 of the Indian Penal Code.

(2.) HEARD and gone through the evidence on record.

(3.) THE matter was reported to the Panchayat as well as to the Police, but the water supply was not restored by the Respondents even despite the orders of the Court. It is alleged that even Udham Singh, Raj Kumar and Avtar were not allowed to reconnect the water connection by the Respondents, ultimately by the orders of the High Court, it was got restored.