AMARJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant application under Section 372 of the Code of Criminal Procedure ('Cr.P.C.' for short), has been filed by the applicant, seeking leave to file appeal against the judgment of acquittal dated 28.3.2012 passed by the learned Sessions Judge, Bathinda, whereby giving the benefit of doubt, the accused-respondents were acquitted of the charges framed against them.

(2.) Facts first. The criminal law was set into motion by Daljit Kaur by getting her statement Ex. PW12/A recorded. However, in order to avoid repetition and also for the sake of brevity, it would be appropriate to refer to the facts noted by the learned trial Court, which read as under:-

(3.) Tersely put, the prosecution version, as coming out from the statement Ex.PW12/A of Smt. Daljit Kaur wife of Rachhpal Singh dated 16.9.2010, is that she is resident of Village Chathewala and was married with Rachhpal Singh about 12 years back. They were blessed with two children. During the days of terrorism, her father in law was murdered by the terrorist. Her in-law's family being effected from terrorism, her husband joined Punjab Police. Being effected from terrorism, her husband was issued a pistol by the Government and he was posted as constable in Police Lines, Bathinda.