REGENT COMPUTRONICS PVT. LTD.

JASBIR SINGH Appellant

V/S

Baljinder Singh And Others Respondents

Referred Judgements :-

STATE OF BIHAR V. RAMESH SINGH [REFERRED]
SUPDT. AND REMEMBRANCER OF LEGAL AFFIARS,WEST BENGAL V. ANIL KUMAR BHUNJA ANOTHERS [REFERRED]
STATE OF M.P. V. KASHIRAM AND OTHERS [REFERRED]
STATE OF BIHAR VS. RAMESH SINGH [REFERRED]
UNION OF INDIA VS. PRAFULLA KUMAR SAMAL [REFERRED]
SUPDT AND REMEMBRANCER OF LEGAL AFFAIRS WEST BENGAL VS. ANIL KUMAR BHUNJA [REFERRED]
STATE OF MAHARASHTRA VS. BALRAM BAMA PATIL [REFERRED]
NIRANJAN SINGH KARAM SINGH PUNJABI ADVOCATE STATE OF MAHARASHTRA JITENDRA BHIMRAJ BIJJAYA VS. JITENDRABHIMRAJBIJJAYA:JITENDRABHIMRAJBIJJAYA:JITENDRA BHIMRAJ BIJJAYA:STATE OF MAHARASHTRA [REFERRED]
STATE OF MAHARASHTRA VS. SOM NATH THAPA [REFERRED]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED]
GIRIJA SHANKAR VS. STATE OF U P [REFERRED]
R PRAKASH VS. STATE OF KARNATAKA [REFERRED]
STATE OF M P VS. SALEEM alias CHAMARU [REFERRED]
SANGHI BROTHERS PVT LTD VS. SANJAY CHOUDHARY [REFERRED]

JUDGEMENT

(1.) The present revision petition has been filed against order dated 14.2.2012 passed by learned Additional Sessions Judge, Fast Track Court, Sirsa, vide which respondents-accused no.1 to 5 were ordered to be charged for offences under Sections 326, 325, 324, 323, 148 read with Section 149 IPC.

(2.) I have heard learned counsel for the petitioner and have gone through the whole record carefully.

(3.) The grievance of the present petitoner-complianant is that respondents-accused should also have been charged for offence under Section 307 IPC alongwith other offences for which they have been charged.

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JASBIR SINGH Vs. BALJINDER SINGH AND OTHERS

Referred Judgements :-

JUDGEMENT

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