STATE OF PUNJAB Vs. JOGINDER SINGH

JUDGEMENT

(1.) STATE of Punjab has filed this appeal against the judgment of the Additional Sessions Judge, Ludhiana dated 11.7.1990, vide which he has set aside the judgment dated 5.8.1989 of the Judicial Magistrate Ist Class, Ludhiana and has acquitted all the three accused Joginder Singh, Gurdev Singh and Tara Singh who were convicted and sentenced by the Judicial Magistrate Ist Class, Ludhiana described as under :-

(2.) LEAVE to appeal was granted to the State qua Gurdev Singh and Tara Sigh respondents only. Leave to appeal qua Joginder Singh was declined.

(3.) AFTER completing the investigation, challan was put in against the three accused Joginder Singh, Gurdev Singh and Tara Singh under Sections 324/26 areas with Section 34 IPC. The learned trial Magistrate convicted and sentenced the accused as stated above. On appeal the learned Additional Sessions Judge, Ludhiana, vide his judgment dated 11.7.1990, acquitted all the three accused.