Arijit Pasayat, J. - (1.) The State of Punjab is in appeal against the judgment of the Punjab and Haryana High Court directing acquittal of the respondent who was convicted for alleged commission of offence punishable under Sec. 302 and Sec. 201 of the Indian Penal Code, 1860 (in short 'IPC').
(2.) The other accused Manjit Kaur was convicted for offences relatable to Sec.302 read with Sec.34 IPC and 201 IPC.
(3.) Learned Sessions Judge, Bathinda, directed acquittal of Balbir Singh and Angrez Singh. The State questioned their acquittal in Criminal Appeal No. 203-DBA of 1996 which was dismissed by the High Court. The two convicted accused persons also filed Crl. Appeal No.308-DB of 1995 before the High Court.;