LAWS(DLH)-2012-1-625

KAMALJIT KAUR & ORS. Vs. STATE

Decided On January 10, 2012
Kamaljit Kaur And Ors. Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl. M.A. 312/2012 & Crl. M.A. 314/2012 (Exemptions)

(2.) NOTICE issued.

(3.) THE instant petition has been filed jointly by petitioner no.1/Complainant and petitioner no. 2 -10/accused.