JAGMEET SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Applicant Jagmeet Singh, who had received injuries in the occurrence in question has filed the present application under Section 378(3) Cr. P.C. for grant of leave to appeal against the judgment dated 3.12.2016 passed by the Additional Sessions Judge-III, Fazilka.

(2.) Vide impugned judgment, the learned trial Court acquitted Avneet Kaur-accused of the charges against her whereas Saraf Raj Singh-accused was acquitted of the charge under Section 356 IPC but was convicted under Sections 307/341/324/506/149 and 148 IPC and sentenced to undergo imprisonment for five years and to pay a total fine of Rs. 11,500/-.

(3.) The applicant has prayed for setting-aside the acquittal of Avneet Kaur-accused of the charges against her and also for enhancing the sentence of Saraf Raj Singh-accused.