- (1.) CRM-24048-2014 1. There is a delay of 65 days in filing the appeal.
(2.) For the reasons mentioned in the application, the delay is condoned and the application is allowed. CRA-D-1261-DB-2014
(3.) Accused Vijay Kumar and Baltej Chand were convicted for various offences including the offence under Section 302 IPC. Aggrieved by the acquittal of accused Ramesh Chand and Gurwinder Singh, 2nd and 3rd respondent respectively herein, the complainant and the injured have jointly preferred the present appeal.;