STATE OF PUNJAB Vs. MAJOR SINGH AND ORS.

JUDGEMENT

(1.) This judgment will dispose of Cr. Misc. No. 47 -MA of 2007, and Criminal Revision No. 365 of 2007, as both these cases arise out of one and the same incident and judgment. For facility of dictating judgment, facts are being taken from Cr. Misc. No. 47 -MA of 2007.

(2.) State of Punjab has filed this application with a prayer to grant leave to file an appeal against the judgment dated October 4, 2006, passed by the Sessions Judge, Gurdaspur, acquitting the respondents of the charges framed against them.

(3.) Son of the deceased has also filed above said revision with a prayer to reverse the judgment under challenge, convict and punish the respondents as per law.