PUSHAP RAJ AND ANOTHER Vs. DILE RAM

JUDGEMENT

(1.) The complainants stand aggrieved by the verdict of acquittal pronounced upon the accused/respondent by the learned Sub Divisional Judicial Magistrate, Chachiot at Gohar, District Mandi.

(2.) The brief facts of the case are that a complaint was filed by complainants Pushap Raj and Yash Pal against the accused that with the motive to harm their reputation and to defame them, the accused has levelled false allegations calling them criminals in the presence of public, relatives, near and dears. It is alleged that the accused has declared publicly that they have set on fire the shop of the accused on 111.2004. The complainants in their preliminary evidence examined Pushap Raj as CW-1, Yash Pal complainant as CW-2, Hukam Chand as CW-3, Hem Raj as CW-4 and one Tej Singh as CW-5 and placed on record copy of legal notice Ex.CW-1/A and copy of reply Ex.CW-1/B.

(3.) After recording of preliminary evidence Court of the SDJM took cognizance against the accused and notice of accusation under Section 500 I.P.C was put to him on 28.6.2007 to which the accused pleaded not guilty and claimed trial.