- (1.) CRM No. 26614 of 2014. There is a delay of 269 days in preferring the appeal. The State has come out with some administrative reasons for the delay of 269 days. Explanation for the delay is accepted. The application is allowed. CRM-A-1377-MA of 2014 1. The application is filed under Section 378(3) of the Code of Criminal Procedure praying for grant of leave to appeal against the acquittal recorded by the trial Court in a case launched against the accused under Section 306 of the Indian Penal code.
(2.) Bagga Singh, the brother of the deceased Amanjit Kaur, lodged a complaint alleging that Kewal Singh who got married with his sister about ten years prior to the occurrence, ill-treated his sister Amanjit Kaur and on account of constant ill-treatment, she committed suicide.
(3.) The Investigating agency infact laid a final report, on completion of investigation only as against Kewal Singh, the husband of Amanjit Kaur. The fact remains that Kewal Singh is serving as a Head Constable in the police department. His father came out with an application alerting the investigating agency that a suicide note had surfaced left behind by the deceased.;