SUKHJIT SINGH Vs. UNION TERRITORY, CHANDIGARH

JUDGEMENT

(1.) The conspectus of the facts, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record, is that, initially, a criminal case was registered against accused Chandan Singh son of Sohan Singh and others, including petitioner Sukhjeet Singh son of Jagbir Singh, vide FIR No.13 dated 13.1.2012 (Annexure P2), on accusation of having committed the offences punishable under sections 147, 148 and 304 read with section 149 IPC by the police of Police Station Sector 17, Chandigarh

(2.) After completion of the investigation, the final police report (challan) was submitted by the police against the accused to face the trial for the indicated offences.

(3.) Having completed all the codal formalities, the accused including the petitioner were charge-sheeted for the commission of pointed offences. As they did not plead guilty and claimed trial, therefore, the case was slated for evidence of the prosecution by the trial Judge.