REGENT COMPUTRONICS PVT. LTD.

AVTAR SINGH Appellant

V/S

STATE OF PUNJAB AND OTHERS Respondents

Referred Judgements :-

STATE OF PUNJAB VS. SUCHA SINGH [REFERRED]
GOVIND VS. STATE OF MP [REFERRED]
DASAR SIVA PRASAD REDDY VS THE PUBLIC PROSECUTOR [REFERRED]
SUBHASH HARNAYARANJI LADHA VS STATE OF MAHARASHTRA [REFERRED]
STATE OF GOA VS SANJAY THAKRAN [REFERRED]
MAJOR E G BARSAY VS. STATE OF BOMBAY:HARNAM SINGH RAM SINGH KOCHHAR [REFERRED]
RAM LAL NARANG OM PRAKASH NARANG VS. STATE DELHI ADMINISTRATION :STATE DELHI ADMINISTRATION [REFERRED]
DARSHAN SINGH ALIAS BHASURI JOGA SINGH VS. STATE OF PUNJAB [REFERRED]
ASHOK KUMAR VS. STATE OF RAJASTHAN [REFERRED]
ALLARAKHA K MANSURI VS. STATE OF GUJARAT [REFERRED]
K R PURUSHOTHAMAN VS. STATE OF KERALA [REFERRED]
CHANDRAPPA VS. STATE OF KARNATAKA [REFERRED]
STATE OF GOA VS. SANJAY THAKRAN [REFERRED]
YOGESH ALIAS SACHIN JAGDISH JOSHI VS. STATE OF MAHARASHTRA [REFERRED]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED]
MRINAL DAS VS. STATE OF TRIPURA [REFERRED]
STATE OF PUNJAB VS. HANSA SINGH [REFERRED]

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 5.5.2011, acquitting respondent No.2 Paljit Singh of the charges framed against him.

(2.) Heard counsel for the parties.

(3.) As per facts on record, on 15.3.2010, an FIR No.54 was recorded against respondent No.2 and one Sunita Rani in police station Sadar Sunam for commission of offences under Section 302/120-B IPC. Process of law was set in motion on a statement made by Binder Kaur (deceased) to Sub Divisional Judicial Magistrate at Sunam.

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AVTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

Referred Judgements :-

JUDGEMENT

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