KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Kuleep Singh & Amandeep Singh @ Amna sons of Amarjit Singh have preferred the instant petition for the grant of regular bail, in a case registered against them, by virtue of FIR No.10 dated 31.1.2012 on accusation of having committed the offence punishable under section 324 read with Section 34 IPC (offence u/s 307 IPC was subsequently added), by the police of Police Station Sadar Faridkot, invoking the provisions of section 439 Cr.PC.

(2.) NOTICE of the petition was issued to the State.

(3.) WHAT cannot possibly be disputed here is that initially, a criminal case was registered against the petitioners-accused only for the commission offence punishable under sections 324/34 IPC. They were arrested and released on bail. Subsequently, having obtained the medical opinion, the offence u/s 307 IPC was added. The injury, subject matter of offence under section 307 IPC, is 2 X 1 cm. on the back side of injured Karamjit Singh. Under these circumstances, whether the provision of section 307 IPC is applicable or not, would be the moot point to be decided during the course of trial by the trial Court.