- (1.) The contour of the facts, culminating in the commencement relevant for the disposal of the instant petition and emanating from the record, is that initially a criminal case was registered against private respondents accused No.1 to 4, by means of FIR No.191 dated 10.11.2008, for the commission of offences punishable under Sections 148, 447 and 506 read with Section 149 IPC and Sections 3/4 of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, by the police of Police Station Nurmehal, District Jalandhar.
(2.) After completion of the trial, the Additional Sessions Judge acquitted the respondents accused, vide impugned judgement of acquittal dated 20.1.2011.
(3.) Aggrieved thereby, the complainant preferred the instant petition for leave to appeal to challenge the impugned judgement of acquittal, invoking the provisions of Section 378(4) Cr.P.C.;