SHARAMJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS Criminal Revision Petition has been filed against the order dated 27th April, 1999 passed by the learned Additional Sessions Judge, Gurdaspur under Section 319 Cr.P.C. on an application moved by the Public Prosecutor whereby the petitioners were ordered to be summoned as accused to face trial in a State case.

(2.) LEARNED counsel for the petitioners has assailed the impugned order on the ground that it is lacking with regard to which offences the petitioners have been summoned by the learned Additional Sessions Judge. There appears to be merit in this contention.

(3.) IN view of what has been stated above, this Revision Petition is allowed and the impugned order dated 27th April, 1999 is set aside with the observation that it will be open to the learned trial Court to pass fresh order in the facts and circumstances of the case according to Section 319 Cr.P.C. Revision allowed.