- (1.) Applicant-Paramjit Kaur is the wife of deceased Jaswinder Singh alias Jassa Singh. She has filed this application under Section 378(4) Cr.P.C. seeking leave to file an appeal against the judgment dated 21.10.2011 vide which respondents No.2 to 5 were acquitted of the charges framed against them. It was an allegation against the above respondents that they along with eight other accused had committed murder of Jaswinder Singh alias Jassa on 19.10.2008 by giving him injuries with sharp edged weapon.
(2.) The process of law was started on a statement made by Mukhtiar Singh (PW.1). The trial Judge has noted the following facts regarding case of the prosecution as contained in the statement made by the above witness:- "On 19.10.2008, he was coming to his house after selling the paddy. At about 12.30 PM, when he reached near Punjab Tent House, he saw Jassa Singh coming. He was shouting hue and cry. He saw Bhag Singh along with 5 other persons were chasing Jassa Singh. They were armed with kirpans and hockey. They were following Jassa Singh and saying that they would kill him. Jassa Singh entered in the shop of Punjab Tent House in order to save his life. All the assailants followed him in the shop. Bhag Khan and others entered the shop. Bhag Khan gave a kirpan blow on the head of Jassa Singh and his companies also caused injuries on the person of Jassa Singh."
(3.) When a large number of people gathered at the spot, the assailants fled away from the spot along with their weapons. The injured was taken to the Civil Hospital, Samana and thereafter he was referred to Rajindra Hospital, Patiala and then to PGI at Chandigarh, where he died on 22.10.2008.;