SARABJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Noticing the prayer made in the application, it is allowed.

(2.) Marriage Certificate dtd. 13/8/2018 is taken on record as Annexure P-11, subject to all just exceptions. Main case

(3.) Instant revision petition has been filed under Sec. 397 of the Code of Criminal Procedure, 1973 (for short "the Code") impugning order dtd. 24/8/2022 passed by learned Additional Sessions Judge (Fast Track Special Court), Ludhiana, whereby application, Annexure P-9, filed by the prosecution for amendment of charge has been accepted.