HARJIT SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Accused Harjit Singh has filed this petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.) assailing judgment dated 13.07.2012 passed by the learned Additional Sessions Judge, Fast Track Court, Amritsar.

(2.) Respondent No.2-complainant Baldev Singh has lodged FIR No.224 dated 13.07.2004, under Sections 420/467/468/471/120-B of the Indian Penal Code, registered at Police Station Sadar Amritsar in which accused Satnam Singh, Manmohan Singh, Gurbaksh Singh, Parkash Singh and Kuldip Singh are facing trial. Baldev Singh-respondent No.2 has also filed a private criminal complaint against Harjit Singh petitioner and his sister Manjit Kaur. Both aforesaid cases have been clubbed together under Section 210 Cr.P.C. and evidence is being recorded jointly.

(3.) Complainant appeared as prosecution witness and his examination-in-chief was recorded. His cross examination was deferred.