PARDHAN SINGH AND ANOTHER Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Pardhan Singh and Gurlal Singh, the petitioners have brought this revision petition challenging the order dated 14.12.2012 passed by learned Sessions Judge, Sri Muktsar Sahib, vide which the petitioners have been summoned to stand trial under the provisions of section 319 Cr.P.C.

(2.) The facts, in brief, of the prosecution case are that the FIR was got registered by Gurpreet Singh, the complainant alleging therein that on 25.04.2012 Surjit Singh, Lakhwinder Singh and sons of Surjit Singh raised lalkara that a lesson will be taught for stopping the registration of the document. Pardhan Singh and Gurlal Singh caught hold of Gurpreet Singh, the complainant by his arms. Gurjant Singh and Saraj Singh caught hold of Shivraj Singh from his arms and Surjit Singh and Lakhwinder Singh caught hold of Gurnam Singh, the deceased by his arms. After the six persons held the three persons in the aforesaid manner, the other two namely Amandeep Singh and Ramanpreet Singh caused injuries with their knives to the deceased Gurnam Singh. On hearing the noise for help of Gurpreet Singh and Shivraj Singh, all the accused left the spot alongwith their respective weapons. Thereafter, Gurnam Singh was taken to Civil Hospital Malout and therefrom the injured was referred to Muktsar and on the way, he succumbed to the injuries.

(3.) Learned counsel for the petitioners has contended that learned trial court was not justified in making the summoning order.