PARAMJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Applicant/complainant has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 2.2.2012, vide which respondents No.2 to 8 were acquitted of the charges framed against them.

(2.) It was an allegation against all the above accused that on 7.10.2005, they had murdered Jaspreet Kaur alias Jaswant Kaur alias Nikki wife of respondent No.5-Kulwinder Singh by administering her some poison. Marriage between respondent No.5 and the deceased was solemnized on 17.5.2004. She gave birth to twins i.e. one daughter and one son in the intervening night of 4/5.10.2005 in a hospital. Both the children could not survive. She also died in the hospital on 7.10.2005.

(3.) The trial Judge has noted the following facts regarding case of the prosecution:-