DALIP KUMAR Vs. MOHINDER KUMAR & OTHERS

JUDGEMENT

(1.) This application has been filed under Sections 378(4) read with Sections 372 and 482 Cr.P.C. seeking leave to file against judgment dated 28.04.2012 vide which respondents No.1 to 7 were convicted for offences under Sections 148, 325/149 and 323/149 IPC and vide order of the even date, they were accordingly sentenced.

(2.) However, all the above respondents accused were acquitted of the charge framed against them under Sections 307 and 382 IPC.

(3.) Respondent No.8 was also acquitted of the charge framed against him under Sections 217 and 218 IPC. Hence, this application.