KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present criminal revision petition has been filed by the petitioner against order dtd. 2/1/2018 passed by the Court of learned Additional Sessions Judge, Mansa whereby the application moved by the prosecution under Sec. 319 Cr.P.C to summon respondent No.2 Amandeep Singh @ Ambi and respondent No. 3 Baldev Singh as additional accused in criminal case having FIR No.16 dtd. 30/1/2017 under Ss. 302, 148, 149 IPC, Police Station Sardulgarh District Mansa, is dismissed.

(2.) The brief facts pertaining to the present case are as under:-

(3.) The police conducted investigation and during investigation respondents No.2 and 3 were found innocent and after completion of investigation the police presented challan against Darshan Singh while respondents No.2 and 3 were placed in column No.2 of the report submitted by the police under Sec. 173 Cr.P.C. The learned Trial Court framed charge under Sec. 302 IPC against Darshan Singh to which he did not plead guilty and claimed trial. During trial prosecution examined PW1 Kuldeep Singh (complainant) and while appearing in the witness box the complainant reiterated the prosecution version and stated that at the time of occurrence Amandeep Singh @ Ambi and Baldev Singh caught Gurwinder Singh from his arms while Darshan Singh gave fatal blows of Siri Sahib to Gurwinder Singh, which resulted in his death.