CHAMEL SINGH Vs. SATISH KUMAR AND OTHERS

JUDGEMENT

(1.) Applicant Chamel Singh has filed this application under Section 378(4) read with Section 372 Cr.P.C. seeking leave to file an appeal against judgment dated 13.12.2012 acquitting respondents No.1 to 3 of the charges framed against them.

(2.) It was an allegation against the above respondents-accused that they, in furtherance of their common intention, had committed murder of Krishan son of the applicant, by giving him injuries on 22.3.2011.

(3.) On a statement Ex.PJ, made by the applicant, FIR No. 116 dated 22.3.2011, Police Station Sadar Karnal, for commission of offences punishable under Sections 302 and 323/34 IPC, was registered against the respondents-accused.