STATE Vs. ANOOP SINGH

JUDGEMENT

(1.) CRL . M.A. No. 17481 of 2010 (under Section 5 of the Limitation Act.) Delay condoned for the reasons as stated in the application. Crl. L.P. No. 425 of 2010.

(2.) THIS is a petition seeking leave to file an Appeal against the judgment dated 29.05.2010 whereby the accused were acquitted of the offence punishable under Section 304 -B of the Indian Penal Code (for short 'Code').

(3.) DURING trial, the prosecution examined as many as 21 witnesses out of which PW -1 Sharda Devi and PW -2 Yuvraj Singh are the mother and father of Poonam whereas PW -6 Urmila, PW -9 Balak Ram and PW -4 Ashwani Kumar are other relatives of Poonam through whom the prosecution sought to prove that Poonam was being treated with cruelty before her death.