STATE OF HARYANA Vs. GURNAM SINGH AND OTHERS

JUDGEMENT

(1.) Heard.

(2.) Aggrieved by the acquittal of the above accused under the charge under Section 307 of the Indian Penal Code, the State has preferred the present application under Section 378(3) seeking leave to file appeal.

(3.) The case of the prosecution is that on 16.9.2012 at about 10.45 P.M. accused who were armed with sword, iron rod and Danda alighted from Zen Car when PW2 Iqbal Singh was proceeding in his Indica Car towards Nissing side and attacked him with an intention to cause his death and caused injuries on his right knee, left thigh, right thigh, left forearm and palmar aspect between the arms and index finger on the left hand. PW1 Dr. Nipun Kalra had medico legally examined him and found those injuries on the person of PW2 Iqbal.