KAIRON SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) By way of this criminal revision petition under Section 482 of the Code of Criminal Procedure, the petitioner has challenged the order dated 24.5.2012, vide which he was summoned to face trial along with other accused by learned Sessions Judge, Kapurthala.

(2.) Learned counsel for the petitioner argued that the statement of PW2, on the basis of which the petitioner has been summoned is an incomplete statement as the cross-examination has not been completed by the defence counsel. It is further argued that the order is miscarriage of justice as the learned Sessions Judge has not reached to the conclusion that there are chances of conviction.

(3.) Learned counsel for the petitioner has referred to Mohd. Shafi Versus Mohd. Rafiq and another, 2007 2 RCR(Cri) 762, Palanisamy Gounder and another Versus State Represented by Inspector of Police, 2006 2 RCR(Cri) 235, Kailash Versus State of Rajasthan and anr., 2008 2 RCR(Cri) 200 and Lal Suraj @ Suraj Singh & Anr. Versus State of Jharkhand, 2009 1 RCR(Cri) 504.