LAVINDER SINGH @ HINDA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRM No.36773 of 2012 Application is allowed subject to all just exceptions. CRM No.36772 of 2012 Request for placing on record copy of statement of PW1 Gurmej Singh, PW2 Sukhwinder Kaur and PW3 Kulwinder Singh alias Sahib, recorded by learned trial Court. The same are taken on record subject to all just exceptions. Criminal Misc. stands disposed of. CRM No.M-5886 of 2012

(2.) I have heard learned counsel for the parties and gone through the record.

(3.) It has been argued by learned counsel for the petitioner that petitioner was just 18 years of age at the time of occurrence and that all the material witnesses did not support the prosecution case and turned hostile. She has also placed on record statements of PW1 Gurmej Singh, PW2 Sukhwinder Kaur and PW3 Kulwinder Singh alias Sahib. She further submitted that petitioner has been continuing in custody since 16.08.2011 and that trial is not likely to be concluded in near future as some formal witnesses still remain to be examined.