- (1.) Respondents No.2 and 3 had faced trial qua commission of offence punishable under Sections 306/ 34 of the Indian Penal Code, 1860 in FIR No.107 dated 12.9.2007 registered at police station Moonak.
(2.) The trial Court, vide impugned judgment dated 20.10.2012 ordered the acquittal of respondents No.2 and 3 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 20.10.2012.
(3.) After hearing learned counsel for the applicant, I am of the opinion that the present application deserves to be dismissed. Prosecution story, in brief, is that Suraj Bhan hadcommitted suicide on 12.6.2007 due to highhandedness of the commission agent-respondent No.2. The deceased was under the debt of respondents No.2. Respondent No.2 wanted the deceased to transfer his land in favour of respondent No.2 to clear the said debt. After the death of Suraj Bhan, respondent No.2 was harassing the family of the applicant qua dire consequences.;