STATE OF PUNJAB Vs. GURPREET SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) These appeals are directed against the judgment dtd. 5/12/2019, passed by the High Court of Punjab and Haryana at Chandigarh (hereinafter, 'High Court'), allowing Criminal Appeal, CRA­D­1606­DB­2015 (O&M) filed by Gurpreet Singh, Kashmira Singh and Jagdeep Singh (Respondent Nos. 1­3) and Criminal Revision, CRR­2942­2015 (O&M) filed by Harpreet Singh against their conviction awarded by the Learned Additional Sessions Judge, Ludhiana (hereinafter, 'Trial Court') vide judgments dtd. 29/9/2015 and 2/7/2015 respectively. The High Court has, through the impugned judgment, acquitted all the four Respondents of the charges under Sec. 302 read with Sec. 34 of the Indian Penal Code, 1860 (hereinafter, 'IPC').