STATE OF PUNJAB Vs. HARDEEP SINGH

JUDGEMENT

(1.) The State of Punjab has filed this application under Section 378 (3) Cr.P.C. seeking leave to file an appeal against judgment dated 11.8.2011, ordering acquittal of the respondent Hardeep Singh.

(2.) Hardeep Singh, along with three more persons, namely, Baljit Singh, Gurwinder Singh @ Ginda and Satwinder Singh @ Satti were summoned to face trial for commission of offences under Sections 120B/302 IPC and under Section 3(2) (v) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and also under Section 25 of the Arms Act, 1959.

(3.) Vide the judgment mentioned above, other three were convicted and sentenced, however, the respondent was acquitted of the charges framed against him. Hence, this application. It was allegation against the respondent and his three coaccused that in the intervening night of 1 st and 2 nd June 2006, in Civil Hospital, at Samrala, they had caused injuries to Harpreet Singh and Mandeep Singh, which resulted into their death. It was specific allegation against the respondent Hardeep Singh that at the time of alleged fight, he given a push to Harpreet Singh deceased. The fatal injury was caused by Baljit Singh, his co-accused. Process of law was initiated on a statement made by Gurdev Singh, father of deceased Harpreet Singh.