SATPAL SINGH Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) Petitioner has filed this revision petition under Section 401 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.') challenging the order dated 3.12.2008 whereby the application moved by the prosecution under Section 319 Cr.P.C. for summoning respondents No. 2 to 4 as additional accused was dismissed.

(2.) Learned counsel for the petitioner has submitted that the brother of the petitioner had committed suicide and had left a suicide note. As per the said note, Wazir Singh had committed suicide as he was being threatened by the accused with dire consequences as he had failed to return the loan amount.

(3.) Learned counsel for respondents No.2 to 4, on the other hand, has submitted that there was no material available on record to summon the said respondents as additional accused. Respondents No. 2 to 4 have been found innocent during investigation and their names were placed in column No.2 at the time of presentation of challan. Mahavir Singh, accused had faced the trial and vide judgment/order dated 25.3.2009/31.3.2009, he had been convicted and sentenced qua the commission of offence punishable under Sections 306/506 of the Indian Penal Code (for short IPC').