- (1.) The contour of the facts, culminating in the commencement, relevant for deciding the instant petition, for special leave to appeal and emanating from the record, is that, a criminal case was registered against accused Harpal Singh alias Bhalla and Sarwan Singh sons of Mohan Singh (respondent Nos.2 & 3), vide FIR No.123 dated 24.10.2002, on accusation of having committed the offences punishable under Sections 332, 333, 353 and 430 read with Section 34 IPC by the police of Police Station Srihargobindpur, District Gurdaspur. In the wake of trial, the trial Court acquitted the respondents-accused, by virtue of impugned judgment of acquittal dated 19.8.2010.
(2.) Although the State of Punjab did not challenge the judgment of acquittal, but the petitioners-police officials preferred the present petition for special leave to appeal to challenge the impugned judgment of acquittal, invoking the provisions of Section 378(4) Cr.PC.
(3.) After hearing the learned counsel for the parties, going through the record with their valuable assistance and after deep consideration over the entire matter, to my mind, there is no merit in the instant petition in this context.;