- (1.) Crm-14190-2016 1. Annexures A-1 to A-9 are nothing but the depositions of PW1 to PW9 examined before the trial Court and Annexures A-10 to A-12 are the recovery memo, crime scene report and FSL report respectively, exhibited before the trial Court.
(2.) Therefore, permission as sought for is granted and the application is allowed. CRM-A-364-MA-2016
(3.) The trial Court recorded acquittal of accused Dilbag Singh in terms of the judgement passed by it on 5.12.2015. The present application has been filed invoking the provision under Section 378(4) of Code of Criminal Procedure seeking special leave to appeal against the above verdict.;