RANBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) IN a case arising out of FIR No. 256 of 25.12.90 of Police Station, Sadar, Jind, for offence under section 302/201/34 IPC, challan was presented against Prem Singh and four others. After the case was committed, the learned Additional Sessions Judge, Jind, has summoned two more accused namely Ranbir Singh and Rameshwar on 21.1.92 on an application moved by Public Prosecutor. Aggrieved against it, the present revision has been preferred.

(2.) THE main objection of the present petitioners is that unless some evidence was recorded before the trial Court, they could not be summoned merely on the application moved as stated above.