- (1.) The present criminal revision petition, at the instance of complainant, is directed against the judgement of acquittal dated 22.12.2009 passed by the learned Additional Sessions Judge, Jalandhar, thereby allowing the appeal of the respondents, against the judgement of conviction and order of sentence dated 15.11.2008, passed by the learned Judicial Magistrate 1 st Class, Jalandhar, in the Criminal Complaint No.163/1/08.
(2.) Briefly put, the facts necessary for disposing of the instant petition are that the petitioner instituted his complaint against the respondents under Section 326/450/324/323/148/149 IPC. He stated that on 07.08.1995 at about 1.15 pm, the complainant was sitting in his house.
(3.) The accused persons along with 15 other people came to the house of the complainant with deadly weapons. They inflicted injuries on the complainant on his head, hands, feet and other parts of the body. The occurrence was witnessed by Gurinder Singh son of Jaswant Singh and Baldev Singh Sarpanch of village Muradpur. The complainant was taken to the civil hospital and was medically examined. He remained admitted in the hospital up to 14.08.1995. The police came to the hospital and the complainant narrated the whole story to the police. The police assured the complainant that they will take action against the accused. The accused gave injuries to the complainant to get vacated the house forcibly. After discharge from the hospital, the complainant approached the police who did not take any action.;