KULDEEP SINGH Vs. MILAP CHAND & ANOTHER

JUDGEMENT

(1.) The present appeal is maintained by the appellant/complainant (hereinafter referred to as "the complainant") laying challenge to judgment dated 29.03.2006, passed by learned Judicial Magistrate 1st Class, Court No. 2, Dehra, District Kangra, H.P., in Criminal Case No. 260-II/2000, whereby the respondents/accused (hereinafter referred to as "the accused persons") were acquitted for the offences under Sections 323, 325, 500 and 506 read with Sec. 34 of Indian Penal Code, 1860 (hereinafter referred to as "IPC").

(2.) The background facts giving rise to culmination of the case against the accused persons can tersely be summarized as under:

(3.) The complainant, in order to prove his case, examined as many as five witnesses. Statements of the accused persons were recorded under Sec. 313 Crimial P.C. wherein they pleaded not guilty. In defence evidence, the accused persons produced Ex. D-1 to Ex. D6, however, no defence witness was examined.