Daya Chaudhary, J. - (1.) THE present petition has been filed by the petitioner after loosing his case before JMIC, Hoshiarpur as well as Additional Sessions Judge, Hoshiarpur.
(2.) BRIEFLY , the facts of the case are that the petitioner complainant filed a complaint on the basis of which FIR No. 94 under Sections 323, 324, 452, 148, 149 IPC was registered on 14.4.2008 at Police Station Sadar Hoshiarpur. The accused respondents faced trial and ultimately they were acquitted by the trial Court on 2.5.2013. Thereafter, the said judgment of the trial Court was challenged by way of filing appeal before Additional Sessions Judge, Hoshiarpur but the same was also dismissed vide judgment dated 7.3.2014 and judgment of the trial Court was upheld.
(3.) BOTH the judgments of trial Court as well as lower Appellate Court have been challenged in the present revision petition.;