THE STATE OF PUNJAB Vs. GURJANT SINGH

JUDGEMENT

(1.) BHURA Singh, author of First Information Report No. 96 recorded in Police Station, Sardulgarh, district Bhatinda of Punjab State at 9.05 A.M. on 11th May, 1982 addressed to S.H.O. Sardulgarh, an application which reads :-

(2.) ON being charged with the commission of offences under sections 120-B, 467, 419 and 201 of the Indian Penal Code all the five accused pleaded 'not guilty' thereto and claimed to be tried. Vide its impugned judgment dated 20th August 1987, learned trial court acquitted all the five accused of the commission of the offences with which they stood charged. Feeling aggrieved therefrom the State of Punjab has filed Criminal Appeal No. 28-DBA of 1988 in this Court. Author of the First Information report has also filed Criminal Revision No. 60 of 1988 against it.

(3.) ACQUITTAL of the five accused by the learned trial court is based on the following grounds :-