PRITAM SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The instant revision has been filed by one of the accused whose application under Section 319 Cr.P.C. to summon and arraign respondent No. 3 as additional accused was dismissed by the trial Court. Four persons, namely; Pritam Singh (Petitioner), Gurjit Singh, Gurdev Singh and Chhota Singh are facing trial for offence under Section 306 IPC in FIR No. 90 dated 12.06.2010. Gurjit Singh was not sent up for trial as he was found innocent during investigation and was summoned in terms of Section 319 Cr.P.C. during the trial.

(2.) It is not disputed that the prosecution had earlier moved an application to summon and arraign Gurjit Singh as additional accused. No prayer in the said application was made to summon HC Shiv Kumar-respondent No. 3 as accused. Gurjit Singh aforesaid approached this Court in CRR No. 2574 of 2011 to challenge the order of summoning which was dismissed by this Court on 03.11.2012.

(3.) After having heard learned counsel for the parties, I do not find any merit in the instant revision.