LACHMAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been filed against the judgment of acquittal dtd. 8/9/2008 passed by the Additional Sessions Judge, Patiala.

(2.) The FIR in the present case came to be registered on 26.06,2005, The judgment of acquittal was passed on 8/9/2008. The present revision petition dtd. 3/11/2008 has come up for final hearing now i.e. after a period of almost 19 years having elapsed from the date of the registration of the FIR.

(3.) The accused Gurmit Singh, Goldi @Harpal Singh, Rana @ Jagwinder Singh, Pritpal Singh, Harpreet Singh @ Pappu and Harchain Singh were sent up by the police of Police Station Julkan to trial under Ss. 302, 341, 147 and 148 IPC and Ss. 25/27 of the Indian Arms Act.