RAM NIWAS Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) For the reasons mentioned in the application, delay of 32 days in filing the appeal is condoned. Application is disposed of accordingly.

(2.) Ram Niwas, the petitioner seeks leave to appeal under the provisions of section 378(4) Cr.P.C. against the judgment dated 28.4.2012 passed by learned Sessions Judge, Panchkula whereby Jitender Singh, respondent No. 2 has been acquitted of the charge in a case registered by way of FIR No.48 dated 22.7.2011 at Police Station Sector 20, Panchkula, District Panchkula for an offence punishable under sections 306 of Indian Penal Code. The facts, in brief, can be put as under:

(3.) After the challan was presented and the case was committed to the court of Session, charge was framed for an offence punishable under section 306 IPC to which the accused pleaded not guilty and claimed trial.