BALBIR KAUR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This application has been filed under Section 378 (4) Cr.P.C. seeking leave to file an appeal against judgment dated 7.12.2012. Respondent No.2 along with Sukhdev Singh @ Kala were made to face trial in FIR No. 88 dated 12.5.2011, Police Station Nakodar, for commission of an offence punishable under Section 302 IPC. It was an allegation against accused Sukhdev Singh that he had killed his wife namely; Mandip Kaur by causing injuries to her. Against respondent No.2 it was alleged that he had helped his co-accused to commit the crime.

(2.) The process of law was started on a statement made by applicant Balbir Kaur, to SI Surinder Pal Singh.

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