KARAMJIT SINGH Vs. RAVINDER SINGH

JUDGEMENT

(1.) Both the above-mentioned applications are taken up together as these have arisen between the same parties.

(2.) Applicant-Karamjit Singh has filed these applications under Sec. 378(4) Cr.P.C. seeking permission for leave to appeal against respondents Ravinder Singh and State of Punjab, challenging the impugned judgments dtd. 26/8/2016 passed by learned Judicial Magistrate 1st Class, Hoshiarpur, vide which the accused-respondent was acquitted.

(3.) It is mainly stated in the applications that accompanying appeals are being filed which are likely to succeed on the grounds taken therein. It is, therefore, prayed that leave to appeal be granted.