KATAR SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This petition has been filed for a direction that re- intervestigation as was ordered by the DIG, and was subsequently cancelled, ought to be carried out. Learned counsel for the petitioner refers to order of this Court dated 4.12.1999 whereby it was directed that JMIC, Hoshiarpur, will try both the cross versions simultaneously. It is also submitted that this order has been wrongly interpreted by the trial Court. Since the entire matter is yet to be examined by the trial Court and both the versions are to be examined, whatever directions become necessary after considering the matter, will be decided by the trial Court in accordance with law. At this stage, when the trial is going on, on cross versions, no further directions under Section 482 Cr.P.C. are warranted.

(2.) This petition is accordingly dismissed.