State Of Punjab vs Mewa Singh And Others on 26 March, 2013

[Cites 1, Cited by 0]

Punjab-Haryana High Court

State Of Punjab vs Mewa Singh And Others on 26 March, 2013

Bench: Paramjeet Singh

IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH


                                   Crl. Appeal No.S-1897-SB of 2011
                                   Date of decision: March 26, 2013


State of Punjab
                                                                   ..... Appellant

                                   Versus

Mewa Singh and others

                                                                 ..... Respondents

CORAM: HON'BLE MR. JUSTICE PARAMJEET SINGH

Present:        Mr. Gurinderjit Singh, DAG, Punjab.


PARAMJEET SINGH, J. (ORAL)

The instant appeal has been filed by the Union Territory, Chandigarh against the impugned judgment dated 15.11.2010 passed by learned Judicial Magistrate Ist Class, Kharar, whereby, respondents have been acquitted of the charges framed against them in a case arising out of FIR No.176 dated 26.5.2007, registered at Police Station Kharar, under Sections 323/324 read with Section 34 of the Indian Penal Code.

In view of full Bench judgment of this Court rendered on 18.03.2013 in CRM No.790-MA of 2010, titled M/s. Tata Steel Ltd. vs. M/s. Atma Tube Products Ltd. And others', appeal against the impugned judgment lies to the Sessions Judge.

Let the case be transferred to the concerned Sessions Judge.




                                                            [ Paramjeet Singh ]
March 26, 2013                                                    Judge
parveen kumar

Unlock Advanced Research with PRISMAI

Punjab-Haryana High Court