STATE OF PUNJAB Vs. JASBIR SINGH

JUDGEMENT

(1.) STATE of Punjab has filed this appeal by special leave against the order dated 14. 2. 2002 passed by the High Court of Punjab.

(2.) THE High Court rejected the application under Section 378 (3) Cr. P. C. filed by the State seeking permission to file an appeal against acquittal of the accused-respondents by the Sessions Judge, Ludhiana in Sessions Trial No. 7 of 15. 3. 1999, by the following order:-