STATE OF PUNJAB Vs. IQBAL SINGH

JUDGEMENT

(1.) This judgment shall dispose of CRA No. 623-SBA and CRR No. 802 of 1999 as the same having been arisen out of a common judgment of conviction and sentence. However, the facts are being taken from CRA No. 623-SBA of 2000.

(2.) The State has preferred this appeal against the judgment dated 1.6.1999 passed by the learned Trial Court whereby the accused/Respondent has been acquitted of the charge framed under Sections 279/338/304-A of IPC.

(3.) Brief facts of the case stand reflected in para 2 of the impugned judgment, which are reproduced as under: