RAKESH KUMAR Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Concisely the facts which need a necessary mention for the limited purpose of deciding the core controversy involved in the instant petition and emanating from the record is that complainant Jasvir Kumari-respondent No.2 (for brevity ''the complainant'') filed a criminal complaint against petitioner and his other co-accused, for the commission of offence punishable under Sections 323, 325, 452, 147 and 149 IPC.

(2.) According to the petitioner, he sustained multiple injuries on his person at the hands of the opposite party in the same incident. He was admitted by Dr. Prem Kumar in Civil Hospital, Mukerian on 21.05.2006 and discharged on 03.06.2006 vide discharge slip (Annexure P-1). Although, he has examined Dr. Prem Kumar who has proved his MLR, but omitted to prove discharge slip (Annexure P-1) for want of record on that day. As soon as he came to know that his discharge slip (Annexure P-1) could not be proved for want of record with the doctor, immediately he moved an application for re-examination of Dr. Prem Kumar under Section 311 Cr.P.C. The application was dismissed by the trial Judge vide impugned order 20.01.2012 (Annexure P-3). The revision petition filed by petitioner was dismissed as well by the revisional Court by means of impugned order dated 31.05.2012 (Annexure P-2).

(3.) The petitioner-accused still did not feel satisfied and preferred the present petition, to challenge the impugned orders (Annexures P-2 and P-3), invoking the provisions of Section 482 Cr.P.C.