STATE OF PUNJAB Vs. JOGINDER SINGH

JUDGEMENT

(1.) IN his complaint filed before the Criminal Court of competent jurisdiction at Ludhiana against the four accused, complainant Gian Chand stated.

(2.) ON receipt of the complaint in Police Station Civil Lines, Ludhiana, S.I./S.H.O. Vidya Sagar states :-

(3.) WE have heard Shri S.K. Sharma, D.A.G. Punjab, for the appellant State, Shri R.P. Bali, Advocate for the respondents, and have carefully perused the relevant material on record.