JAGIR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) After hearing counsel for the applicant, application is allowed. Delay of 22 days in filing the appeal stands condoned.

(2.) This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 16.3.2012 vide which respondents No. 2 to 5/accused were acquitted of the charges framed against them. The above respondents were arrayed as accused in FIR No. 74 dated 30.11.2006 Police Station Dhilwan, District Kapurthala, for commission of offences under Sections 304 B/34 IPC.

(3.) It was an allegation against them that they had murdered Kulwinder Kaur wife of respondent No.4-Varinder Singh, by administering her poison on 29.11.2006. The above FIR was recorded on a statement Ex.PA made by PW-1 Jagir Singh-father of the deceased. The trial Judge has noted the following facts regarding case of the prosecution :-