Gurdev Singh, J. - (1.) Crl. Misc. No. 60089 of 2010 For the reasons disclosed in the application, which is supported by an affidavit, the delay of 3 days in filing the appeal is hereby condoned.
(2.) Application stands disposed of accordingly. Crl. Misc. No. 1159-MA of 2010
(3.) This application under Section 378(4) of the Code of Criminal Procedure is for grant of leave for filing the accompanied appeal against the judgment of acquittal passed by learned Sessions Judge, Bathinda, acquitting -Charna Singh and Malkit Kaur-respondents-accused of the offences under Sections 302/34 and 201 Indian Penal Code.;