BALDEV SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Through the present petition, the petitioner has challenged the order dated 05.06.2013, passed by the learned Additional Sessions Judge, Sangrur, whereby application filed by the petitioner for summoning Sukhjinder Singh son of Subey Singh, Subey Singh son of Biru Ram and Kala Singh alias Rajvir Singh son of Rameshwar Dass as additional accused to face trial for offence under Section 302/34 IPC in regard to FIR No. 57 dated 18.05.2012, under Section 302/34 IPC and 25/54/59 of Arms Act, registered at Police Station Khanauri, has been dismissed.

(2.) Counsel for the petitioner submits that as per the allegations of the first information report lodged by Baldev Singh (petitioner herein) qua murder of his son Sanjeev Kumar, specific role has been attributed to the persons sought to be summoned as additional accused. It is further submitted that Sukhjinder Singh was riding on the pillion of motor cycle which was being driven by main accused Sandeep Kumar alias Fauji (already facing trial). It is further submitted that other two accused namely, Subey Singh and Kala Singh came on a separate motor cycle while Subey Singh was holding a danda in his hand. Sukhjinder Singh exhorted Sandeep Kumar alias Fauji for teaching a lesson to Sanjeev Kumar and Anil Kumar.

(3.) All the aforesaid three accused are liable to face trial along with Sandeep Kumar, arranged as an accused.