DILBAGH SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This appeal has been filed by the complainant against judgment dated 17.07.2013, passed by the Additional Sessions Judge, Amritsar, recording acquittal of the accused for the alleged offence under Section 306 IPC.

(2.) The facts of the case may be summarized as follows.

(3.) On the basis of this complaint, the investigation was made and charge sheet was filed.