BIKKAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) THIS revision petition has been filed by the complainant against the order of acquittal of Respondents No. 2 to 8 of the charges under Sections 307/148/149 IPC and 27 of the Arms Act.

(2.) IN the cross -case, Mukhtiar Singh brother of the Petitioner, stands convicted while two co -accused have been acquitted. Application for leave to appeal, challenging the acquittal, stands declined by a separate order of this Court of even date passed in Criminal Misc. No. 514 -MA of 2005 (State of Punjab v. Sarban Singh and others).