- (1.) The contour of the facts & material, culminating in the commencement, relevant for the limited purpose of deciding the core controversy, involved in the instant petition, for leave to appeal and emanating from the record, is that, in the wake of statement (Ex. PW5/A) of complainant-petitioner Jarnail Chand (for brevity "the complainant"), a criminal case was registered against the respondents-accused, by means of FIR No. 116 dated 11.9.2004, on accusation of having committed the offences punishable under sections 186, 323, 325, 353 and 120-B IPC by the police of Police Station Garhshankar, District Hoshiarpur.
(2.) Having completed all the codal formalities and taking into consideration the inadequacy of evidence on record, the trial Court acquitted the respondents-accused, by way of impugned judgment of acquittal dated 31.3.2011.
(3.) Although the State did not challenge, but aggrieved thereby, the petitioner-complainant has preferred the present petition for leave to appeal to challenge the impugned judgment of acquittal, invoking the provisions of section 378 (4) Cr. PC.;