GURNAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The criminal miscellaneous application has been filed by the applicant/complainant seeking condonation of 56 days delay in filing the application for leave to appeal. It is submitted that the applicant/complainant was in jail in another case due to which he could not engage a counsel in this case and could not file the appeal within time. Therefore, a delay of 56 days has occurred in filing the application for leave to appeal. The application is supported by an affidavit of the applicant/ complainant-Gurnam Singh.

(3.) The criminal misc. application is accordingly allowed. This criminal miscellaneous application has been filed by Gurnam Singh (applicant/complainant) for grant of leave to appeal against the acquittal of Pargat Singh son of Sohan Singh and Sohan Singh son of Kapoor Singh (respondents No.2 and 3) by the learned Additional Sessions Judge, Ferozepur vide his judgment and order dated 26.03.2015. In terms of the said judgment and order the other accused namely Bagicha Singh son of Pal Singh, Balwinder Singh son of Ajit Singh and Swaran Singh son of respondent No.3 - Sohan Singh have been convicted and sentenced for the offences punishable under Sections 307, 326/34 Indian Penal Code ('IPC' - for short).