SWARAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a criminal revision under Section 401, Cr. P. C. filed by the petitioners challenging the order dated 25-10-1999 passed by the Additional Sessions Judge while ordering the framing of charges under Section 304-B, 201, 34, I. P. C. against the accused petitioners.

(2.) I have heard the learned counsel for the petitioners and have gone through the record carefully.

(3.) Order dated 25-10-1999 passed by the Additional Sessions Judge reads as under :-