SUKH DEV Vs. AMAR NATH

JUDGEMENT

(1.) ASSAILING the judgment dated 17.7.2006, passed by the learned Judicial Magistrate 1st Class, Manali, District Kullu, Himachal Pradesh, in Criminal Case No.270-1/06/49- II/06, titled as State of H.P. versus Amar Nath and others, whereby the accused-respondents have been acquitted, the complainant-petitioner Shri Sukh Dev has filed the present Revision Petition under the provisions of Section 397 read with Section 401 of the Code of Criminal Procedure, 1973.

(2.) FIR No.245, dated 12.11.2005 (Ex. PW-3/A), under the provisions of Sections 147, 149, 427, 323, 506 of the Indian Penal Code, was registered at Police Station Manali, on the basis of complaint lodged by complainant Shri Sukh Dev.

(3.) ACCUSED persons were charged for having committed offences under the provisions of Sections 447, 147, 427, 323, 506 all read with Section 149 of the Indian Penal Code to which they did not plead guilty and claimed trial.