MANJEET KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The petitioner had filed this criminal revision petition to challenge the order dtd. 27/7/2018 passed by Additional Sessions Judge, Bathinda, refusing to alter the charge framed on 15/9/2017 against accused (respondent Nos.2 and 3), in case FIR No.233 dtd. 4/12/2016 under Ss. 302, 336, 148 and 149 IPC and Ss. 25 and 27 Arms Act, 1959, at Police Station Maur, District Bathinda.

(2.) The facts in brief leading to the petition are as under:-

(3.) The above FIR (Annexure P-1) was registered on the complaint given by Rajinder Singh son of Sukhdev Singh, husband of Kulwinder Kaur (deceased) and the relevant extract of the same reads as under:-