STATE OF PUNJAB Vs. KARAM SINGH AND ANOTHER

JUDGEMENT

(1.) The State of Punjab has filed the instant appeal against the judgment dated 23.10.2001 passed by the court of learned Sessions Judge, Fatehgarh Sahib, allegedly acquitting both the accused, namely Karam Singh and Sandeep Singh (respondents herein) of the charge under Section 302 read with Section 34 IPC.

(2.) We have heard learned counsel for the appellant-State and have gone through the record of the case.

(3.) This appeal filed by the State is totally mis-conceived and is not maintainable.