HARINDERVIR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 11.10.2012 vide which respondents No.2 and 3 were acquitted of the charge framed against them.

(2.) Respondents No.2 and 3 along with one Piara Singh (Proclaimed Offender) were arrayed as accused in FIR No. 125 dated 21.6.2009 registered in Police Station Sadar Phagwara, for commission of an offence under Section 307 IPC.

(3.) The process of law was initiated on a statement made by the applicant-complainant Harindervir Singh (PW-3) to ASI Jagtar Singh PW-7 (the Investigating Officer).