SUSHEEL KUMAR Vs. RAM NARAYAN

JUDGEMENT

(1.) The judgment of acquittal, recorded by the learned Chief Judicial Magistrate, Una, dated 22.8.1998, is assailed by he complainant Sushi! Kumar in this revision petition.

(2.) It appears, respondents Ram Narayan Prabhakar and Vijant Bhardwaj, hereinafter referred to as A -1 and A -2, were prosecuted for offences punishable under Sections 353, 332 and 506 of the Indian Penal Code.

(3.) The case of the prosecution appears to be: