BASAKHA SINGH Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Basakha Singh, the petitioner has challenged by way of this revision petition brought under the provisions of section 401 Cr.P.C. the order dated 23.01.2013 passed by learned Additional Sessions Judge, SAS Nagar, Mohali, vide which his application under section 311 Cr.P.C. has been dismissed.

(2.) By way of FIR No. 232 dated 03.09.2005 registered at Police Station Mohali prosecution was initiated against the petitioner and others for an offence punishable under sections 148, 307, 323, 324, 326 and 427 read with section 149 IPC. The petitioner brought a complaint as a counter claim and in that complaint, which is pending trial alongwith the State case before learned Additional Sessions Judge, SAS Nagar Mohali, application under section 311 Cr.P.C. was made by Basakha Singh, the petitioner.

(3.) Naming the following five witnesses, the petitioner has claimed that they are material witnesses and their evidence is essential for the just decision of the case. He prayed for summoning of those five witnesses, who are as under:-