STATE OF PUNJAB Vs. KEWAL KRISHAN

JUDGEMENT

(1.) Counsel for the appellant is present. None has appeared for the respondent. The office has submitted a report that notice has been served on the sole respondent, yet no one has entered appearance on his behalf.

(2.) We have heard Mr. Mohit Siwach, learned counsel for the appellant.

(3.) This appeal assails the judgment and order of the High Court of Punjab & Haryana (for short the High Court) dtd. 1/5/2012 rendered in Criminal Appeal No. 372 of 2002, whereby the judgment and order of the trial Court convicting and sentencing the respondent (Kewal Krishan) under Sec. 302, IPC has been set aside and the appellant (respondent herein) has been acquitted of the charges for which he was tried.