ANGREJ SINGH @ GEJI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed for setting aside the order dated 24.5.2013, passed by the learned Sessions Judge, Ambala, vide which, the application filed under Section 319 of Cr.P.C. by the complainant was allowed and the petitioner has been summoned as additional accused to face the trial for commission of offences punishable under Section 120-B and 302 read with Section 34 of the Indian Penal Code.

(2.) Learned counsel contends that there is no evidence of participation of the petitioner in the alleged occurrence. There is neither any recovery from the petitioner, nor any role has been assigned to him by the complainant. The weapon of offence and other articles have already been recovered from the other accused persons. The petitioner has been falsely implicated in the present case on account of previous enmity. He further submits that the complainant is not the eye witness. He cites Hardeep Singh vs. State of Punjab and others, 2009 16 SCC 785.

(3.) Heard.