STATE OF PUNJAB Vs. GAGAN KUMAR

JUDGEMENT

(1.) Since common questions of law and facts are involved in the aforesaid cases these are taken up together and disposed off by a common judgment.

(2.) Challenge herein is to the judgment of acquittal dated 03.09.2005 of the Sessions Judge, Jalandhar, whereby, the respondents - accused were acquitted in case FIR No.165 dated 15.10.2002 under Section 302/148/149 IPC, registered at Police Station Division No.8, Jalandhar.

(3.) Criminal Appeal No.D-137-DBA of 2006 has been filed by the State of Punjab. Leave to appeal was granted vide order dated 06.02.2006 passed in CRM466-MA of 2005.