TARA SINGH Vs. AJMER KAUR

JUDGEMENT

(1.) Applicant-Tara Singh has filed this application under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against Ajmer Kaur and other respondents, challenging the judgment dtd. 7/2/2013 passed by learned Sessions Judge, Shaheed Bhagat Singh Nagar, whereby accused- respondents were acquitted.

(2.) It is mainly stated in the application that accompanying appeal is being filed which is likely to succeed on the grounds taken therein. It is further stated that in case special leave to file appeal is not granted, the applicant would suffer irreparable loss and injury. It is, therefore, prayed that leave to appeal be granted.

(3.) From the record, I find that challan was presented against accused Ajmer Kaur, Raj Kumar, Mastan Singh, Piara Singh and Bhag Singh in case FIR No.32 dtd. 14/5/2011, under Ss. 306 and 149 IPC. The brief facts of the case as noted down in the judgment passed by learned Sessions Judge, Shaheed Bhagat Singh Nagar, are as under:-