(1.) CRM -55267 -2012.
(2.) HAVING heard learned counsel for the applicant and in view of grounds mentioned in application, delay of 71 days in filing the application for leave to appeal is condoned. Application stands allowed.
(3.) THE instant application has been filed under Section 378(4) Cr.P.C. for grant of leave to appeal against the impugned judgment dated 05.05.2012 passed by learned Additional Sessions Judge (Ad hoc), Fast Track Court, Gurdaspur whereby respondents No. 2 and 3/accused have been acquitted of the charges framed against them in case FIR No. 181 dated 04.11.2008, registered at Police Station Sadar, Pathankot, under Sections 115/120 -B of the Indian Penal Code (in short, 'IPC').