STATE OF PUNJAB Vs. AJAIB SINGH AND ANOTHER

JUDGEMENT

(1.) This application has been filed by the State of Punjab under Section 378(3) Cr.P.C. seeking leave to file an appeal against judgment dated 19.12.2012 acquitting the respondents of the charges framed against them.

(2.) The respondents along with their son namely; Amandeep Singh were made to face trial in FIR No. 114 dated 8.5.2010, Police Station City Rajpura, District Patiala, for commission of an offence punishable under Section 304B/34 IPC.

(3.) It is necessary to mention here that marriage between Amandeep Singh and deceased Gagandeep Kaur was solemnized on 14.3.2010.