HARBANS SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This application has been filed by the applicant under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 30.8.2012, vide which respondents No. 3 to 5 were acquitted of all the charges framed against them. Respondent No.2 was also acquitted of some of the charges for which he was tried.

(2.) The above respondents along with one Nachhatar Singh, were made to face trial in FIR No. 26 dated 6.3.2008 Police Station Nathana, for commission of offences punishable under Sections 307, 341, 506, 148 and 149 IPC and 25 and 27 of the Arms Act, 1959.

(3.) The process of law was started on a statement made by applicant Harbans Singh wherein the respondents-accused and two more persons namely; Chhinderpal Kaur and Harmail Singh were named as accused.