NAVDEEP KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 5 of the Limitation for condonation of delay of 27 days in filing the appeal, which is accompanied by an affidavit. In view of the reasons given in the application, it is allowed and delay of 27 days in filing the appeal is condoned.

(2.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against the judgment of acquittal dated 6.9.2011.

(3.) On a complaint made by Navdeep Kaur, wife of respondent No.2-Satnam Singh, an FIR bearing No. 330 dated 24.12.2009 was registered against respondents No.2 to 7 for commission of offences under Section 376, 406 and 498-A IPC in Police Station Division No. 8, Jalandhar. It is interesting to mention here that respondents No.3 and 4 are father-in-law and mother-in-law of the complainant, respectively, whereas respondents No. 5 and 7 are her sisters-in-law and respondent No.6 is her brother-in-law.