RANJIT SINGH Vs. STATE OF PUNJAB AND OTHERS
LAWS(P&H)-2012-9-511
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 27,2012

RANJIT SINGH Appellant
VERSUS
STATE OF PUNJAB AND OTHERS Respondents

JUDGEMENT

- (1.) CRM No. 38969 of 2012 Allowed as prayed for.
(2.) CRM No. 38969 of 2012 After hearing counsel for the applicant, application is allowed. Delay of 15 days in filing the appeal stands condoned. CRM-A-788-MA of 2011
(3.) This application has been filed under Section 378(4) Cr.P.C. seeking leave to file an appeal against judgment dated 12.4.2012 acquitting respondents No.2 and 3 of the charge framed against them. It was an allegation against respondents No.2 and 3 along with one Gurcharan Singh (who died during trial) that they had committed murder of Makhan Singh-husband of respondent No.3 in conspiracy with each other.;


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