BALJIT KAUR @ KAKA Vs. BAAJ SINGH AND OTHERS

JUDGEMENT

(1.) CRM No. 10224 of 2013 After hearing counsel for the applicant, application is allowed.

(2.) This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 16.11.2012 ordering acquittal of respondents No.1 to 3 of the charges framed against them.

(3.) The above respondents were made to face trial in FIR No. 317 dated 19.11.2010 Police Station Rania, for commission of offences punishable under Sections 302 and 201/34 IPC. It was an allegation against them that they, in the intervening night of 13/14.11.2010, had murdered son of the applicant namely; Gurjant Singh.