MURTI DEVI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CRL . Misc. No. 39014 of 2003. For the reasons stated therein, Crl. Misc. is allowed and the delay of 480 days in refiling the revision is condoned. Crl. Revision No. 1774 of 2003

(2.) VIDE judgment dated 19.10.2001 passed by the learned Sub Divisional Judicial Magistrate, Sunam, the respondents have earned acquittal in case FIR No. 284 dated 30.9.1998 under Sections 506/452/325/323/149/148 IPC, registered at Police Station, Sunam.

(3.) I have heard learned counsel for the petitioner. With his assistance I have gone through the entire record. He has also read over certain statements of the prosecution witnesses before me. I do not find any infirmity or illegality in the impugned judgment, which is based on proper appreciation of entire evidence.