JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment of a Division Bench of the Punjab and Haryana High Court allowing the appeal filed by the State questioning the judgment of acquittal recorded by Additional Sessions Judge, Amritsar. The appellant and two others faced trial for alleged commission of offences punishable under Sections 304B and 498-A of the Indian Penal Code, 1860 (in short the IPC ).

(3.) Prosecution version in a nutshell is as follows: