NASIB KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Applicant Nasib Kaur wife of the complainant Kewal Singh, who died on 3.12.2011, has filed this application under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 15.12.2011 vide which respondent No. 2 was acquitted of the charge framed against him under Section 307 IPC.

(2.) It is necessary to mention here that vide the above judgment respondent No.2 was convicted for commission of an offence under Section 325 IPC and sentenced accordingly.

(3.) The process of law was started on a statement made by PW-1 Kewal Singh-husband of the applicant on 17.2.2010 to SI Surinder Singh PW-5. It was stated that on 16.2.2010 at about 7.30 P.M. when he had gone to call his brother, injuries were given to him by respondent No.2 and his son Gaggi Singh. The trial Judge has noted the following facts regarding case of the prosecution :-