REGENT COMPUTRONICS PVT. LTD.

KARAJ SINGH Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED]
STATE OF RAJASTHAN VS. SHERA RAM ALIAS VISHNU DUTTA [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) This petition has been filed under Section 378(3) Cr.P.C. seeking leave to file an appeal against judgment dated 30.9.2011vide which respondents No. 2 to 5 were acquitted of the charge framed against them.

(2.) Heard.

(3.) The above respondents along with Harbans Singh, Harjinder Singh, Suba Singh and Harbans Kaur were sent to face trial in FIR No. 91 dated 8.10.2007 for commission of offences under Sections 302, 307, 120B and 148 read with Section 149 IPC and also 25 & 27 of the Arms Act, 1959, Police Station Sadiq, District Faridkot.

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KARAJ SINGH Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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