KULDEEP SINGH @ KULDEEP AND ANOTHER Vs. STATE OF HARYANA AND OTHERS
LAWS(P&H)-2012-1-900
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 27,2012

KULDEEP SINGH @ KULDEEP AND ANOTHER Appellant
VERSUS
State Of Haryana And Others Respondents

JUDGEMENT

- (1.) Kuldeep Singh @ Kuldeep and Pardeep Kumar both sons of Arjun Singh have filed this application under Section 378(4) Cr.P.C.seeking leave to file an appeal against judgment dated 19.01.2011, acquitting respondent Nos.2 to 5 of the charges framed against them. In this application, prayer is also to enhance sentence and award death penalty so far as respondent Nos.6 and 7 are concerned.
(2.) Heard counsel for the applicants.
(3.) It is apparent from the record that the process of law was set in motion on a statement (Ex.PA) made by Pardeep Kumar (PW1). Occurrence, in which applicant No.1 was injured and his brother Attar Singh was killed is stated to have taken place on 17.10.2006 at about 8.00 a.m. in village Katwal police station Sadar district Sonepat.;


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