LALITA Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Applicant is wife of deceased Kulbir Singh. She has filed this application, seeking leave to file an appeal against judgment dated 2.2.2013 acquitting respondent Nos.2 to 4 of the charges framed against them. It was an allegation against the above respondents that on the intervening night of 31.12.2010 and 1.1.2011, they had committed murder of Kulbir Singh husband of the applicant and also made an attempt to screen evidence by throwing the dead body into a canal.

(2.) Process of law was started on a statement( Ex.PE) made by Brij Bhushan brother of the deceased to SHO Pale Ram on 21.1.2011.

(3.) The Trial Judge has noted the following facts from statement made by the complainant:-