LAWS(P&H)-2013-3-487

KULWINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

Decided On March 21, 2013
KULWINDER SINGH Appellant
V/S
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

(1.) This application has been filed under Section 378(3) Cr.P.C. seeking leave to file an appeal a judgment, acquitting respondents No.2 to 5 of the charges framed against them.

(2.) The respondents/accused along with one Sunny Shergil were made to face trial in FIR No. 36 dated 23.6.2009, Police Station Division No.4, Ludhiana, for commission of offence under Section 302/34 IPC.

(3.) The process of law was stated on a statement made by above Sunny Shergil to Sub Inspector/Station House Officer Kuldeep Singh (PW.11). He went to the place of occurrence, prepared inquest report on the dead body and sent it for postmortem examination. He also got prepared rough site plan of that place with correct marginal notes.