DALJIT KAUR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The complainant/applicant has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 19.3.2012 vide which respondents No. 2 to 9/accused were acquitted of the charges framed against them.

(2.) The process of law was initiated on a criminal complaint filed by the applicant/complainant against the above respondents-accused for commission of offences under Sections 323, 506, 363, 307, 364, 109, 120B and 34 IPC. It was an allegation against them that they, on 9.11.2006, kidnapped the applicant, her son and made an attempt to kill them by throwing them in a canal.

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