- (1.) Respondents No.2 to 5 had faced trial qua commission of offence punishable under Sections 120-B, 315, 420 of the Indian Penal Code, 1860 in the complaint filed by the applicant.
(2.) The trial Court, vide impugned judgment dated 21.10.2010 ordered the acquittal of respondents No.2 to 5 of the charge framed against them. Hence, the application under Section 378 (4) of the Code of Criminal Procedure, 1973 (Cr.P.C. for short) has been filed by the applicant with a prayer for grant of leave to file an appeal against the judgment dated 21.10.2010.
(3.) After hearing learned counsel for the applicant, I am of the opinion that the present application deserves to be dismissed.;