- (1.) The epitome of the facts & material, culminating in the commencement, relevant for deciding the instant revision petition and emanating from the record, is that, initially, in the wake of statement of petitioner-complainant Inderjeet Singh (for brevity "the complainant") a criminal case was registered against Gurlal Singh son of Natha Singh (private respondent No.2) and Baldev Singh son of Buta Singh (proclaimed offender), vide FIR No.40 dated 14.4.2004 for the commission of offences punishable under Sections 279 and 427 IPC by the police of Police Station Kot Bhai, District Sri Muktsar Sahib.
(2.) Taking into consideration the inadequacy of the evidence on record, the trial court acquitted Gurlal Singh accused- respondent No.2, by virtue of impugned judgment of acquittal dated 10.6.2009.
(3.) Aggrieved thereby, the appeal filed by the complainant was dismissed as well, by the appellate Court, by way of impugned judgment dated 18.5.2012.;