MOHINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against the judgment dated 1.3.2011 acquitting respondents No.2 to 11 of the charges framed against them.

(2.) The process of law was started on a statement made by Lakhvir Singh (PW.3) stating that on 27.6.2007 at about 7.30 P.M. injuries were caused to him, Kulwant Singh and Yadwinder Singh by the respondents. The injured were taken to the hospital for medical treatment. Kulwant Singh succumbed to his injuries on 3.7.2007 at P.G.I. Chandigarh.

(3.) On receipt of an intimation, the Investigating Officer went to the place of occurrence, prepared a rough site plan with correct marginal notes. Upon death of Kulwant Singh on 3.7.2007, inquest proceedings were prepared and dead body was sent for post mortem examination.