KULWINDER SINGH AND ORS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is a revision petition against the order dated 23.12.2010 passed by Additional Sessions Judge, Sangrur, vide which, the charge have been framed under Sections 307, 324, 323, 427/34 IPC against the present Petitioners.

(2.) While challenging the same, learned Counsel for the Petitioners submitted that the trial Court has failed to correctly appreciate the entire gamut of facts and has improperly used its discretion by framing the charge under Section 307 IPC. The trial Court has missed out the fine difference between 'mere suspicion' and 'grave suspicion' which had a devastating effect on the life and liberty of the accused persons.

(3.) Secondly, all the injuries which have been alleged by the complainant Surjit Singh are self suffered simple injuries on non-vital parts like finger and foot.