- (1.) Criminal Misc. No. 44938 of 2012 In view of the reasons mentioned in the application, it is allowed and a delay of 58 days in filing the appeal stands condoned.
(2.) Criminal Misc. No. A-638-MA of 2012 This application has been filed under Section 378(3) Cr.P.C. seeking leave to file an appeal against the judgment dated 14.2.2012, vide which respondent No.2-Gurlabh Singh was acquitted of the charges framed against him, whereas respondent No.3-Chhinder Singh was convicted for commission of offence under Section 302 IPC and sentenced to undergo imprisonment for life with fine.
(3.) Both the above named respondents were arrayed as accused in FIR No. 66 dated 30.5.2010, Police Station Sadar, Muktsar for commission of offence under Section 302/34 IPC. It was an allegation against them that they, in furtherance of their common intention, had killed Balkaran Singh son of Chhota Singh (PW.1).;