RANJIT KAUR Vs. BHURA SINGH AND ORS

JUDGEMENT

(1.) Respondent Nos. 1 to 3 were tried for an offence under Section 307/34 of the Indian Penal Code in FIR No. 367 dated 6.8.2002 registered at Police Station Kotwali, Bathinda. However, they were acquitted vide judgment dated 27.8.2004 passed by the Additional Sessions Judge cum Fast Track Court, Bathinda. Aggrieved by the same, Ranjit Kaur-complainant has filed the present revision petition.

(2.) The case of the prosecution, as noticed by the trial Court in para No. 2 of its judgment, is reproduced herein below:

(3.) After hearing learned Counsel for the parties, I am of the opinion that the present petition deserves to be allowed.