MUNI LAL Vs. RANDHIR SINGH AND OTHERS

JUDGEMENT

(1.) Vide judgment dated 5.9.2012, respondent No.1 was acquitted of the charges framed against him whereas, respondents No. 2 to 6 were convicted for commission of offences under Sections 148, 324, 326, 307, 506 read with Section 149 IPC and on 6.9.2012, they were sentenced accordingly.

(2.) The applicant-complainant has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against the above judgment with a prayer to set aside the order to the extent of acquittal of respondent No.1 and for enhancement of sentence awarded to respondents No.2 to 6.

(3.) On receipt of an intimation from Civil Hospital, Jagadhri, regarding admission of the applicant-complainant in the hospital, the Investigating Officer ASI Yudhister (PW-8) went to the hospital. He moved an application to the doctor to know fitness of the injured to make a statement. The answer was in the negative. Again, after getting opinion on 2.6.2009, statement of the applicant-complainant was recorded by the Investigating officer.