GURKIRTAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is directed against the impugned order, made on an application under Sec. 319 Cr.P.C., by the learned Sessions Judge concerned.

(2.) In FIR No.157 dtd. 9/11/2019 lodged at Police Station Dhanaula, District Barnala, offences constituted under Ss. 302, 307, 324, 323, 148, 149 IPC and under Ss. 25/27/54 Arms Act, are embodied.

(3.) In the afore FIR the complainant had attributed an incriminatory role to one Bharpur Singh, and, one Labh Singh. Moreover, as is evident from photocopies of the relevant recovery memoes placed on record, they had ensured the recoveries, at their instance, to the investigating officer, of the incriminatory weapons of offences, as became allegedly used by them, in causing injuries upon victim-injured/deceased concerned.