SARJIT SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) In view of reasons mentioned in the application for condonation of 140 days delay in filing the application for grant of leave to file an appeal, which is supported by an affidavit, it is allowed and delay stands condoned.

(2.) Sarjit Singh (complainant) has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 14.2.2011, acquitting respondent Nos.2 and 3 of the charges framed against them.

(3.) FIR No.82 was recorded against the above respondents on 25.11.2008 under Sections 302/201/34 IPC. It was allegation against them that both, in furtherance of their common intention, have committed murder of Gurbax Singh on 18.8.2008 at 4.00 p.m. in the area of village Gobindpura, district Mansa. Thereafter, they also tried to conceal the crime.