SUCHA SUNGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This appeal is directed against a judgment and order dated 24.5.2007 passed by a Division Bench of the High Court of Punjab and Haryana at Chandigarh in Criminal No. 809 DBA of 1997 allowing an appeal preferred by the respondent herein from a judgment of acquittal passed by the learned Sessions Judge.

(2.) The prosecution s case is as under:

(3.) A first information report was lodged at about 12.05 noon on 17.2.1991.