- (1.) Leave to appeal is sought under the provisions of section 378 (4) Cr.P.C. by Parsu Ram for challenging the judgment of acquittal dated 22.3.2011 passed by learned Additional Sessions Judge, Sonepat in favour of Chanderveer @ Chand, Hemant and Devender alias Deva.
(2.) The above named three persons were sent to stand trial by Police Station City, Gohana for an offence punishable under sections 115 read with section 120-B IPC and section 25 of the Arms Act by way of FIR No.133 dated 6.5.2007, on the following allegations of facts.
(3.) Parsu Ram lodged a report on 6.5.2007 to the effect that he has a plot near a petrol pump at Gohana and has constructed his house thereon. The plots of his nephews namely, Satpal and Ved Parkash are .. also situated near the same. Bhaiya Ram and his brother Satbir encroached upon the passage leading to the plots of nephews and wife of the complainant. They had filed a suit in this regard in the court at Gohana which was decreed and appeals against the same are pending.;