GURPREET SINGH Vs. SWARAN SINGH

JUDGEMENT

(1.) The prayer in the present application under Sec. 482, of the Cr.P.C., as, moved by the learned counsel for the petitioner, is for placing on record the true typed copy of statement of HC Kulwinder Singh, as Annexure P-7.

(2.) As prayed for, the application is allowed. The afore document / copy of statement of HC Kulwinder Singh, is taken on record as Annexure P-7.

(3.) Registry to place the same at an appropriate place in the paper- book, and, paginate accordingly.