MANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This criminal revision is against the order dated 22.07.2014, which which the Additional Sessions Judge, Ludhiana has framed charges against Manjit Singh, petitioner.

(2.) On 21.10.2012, Randhir Singh had gone to attend the marriage of his cousin Jasvir Singh son of his uncle Gurdev Singh son of Babu Singh at Village Aitiana. In the evening, after attending the marriage, they came back and parking the vehicle on one side of the road, Gurdev Singh son of Ajit Singh and Harmail Singh son of Mohinder Singh residents of Village Aitiana, came in Scorpio vehicle No.PB-10BP-4368. Harmail Singh was holding a gandasi in his hand. They were asked to take their vehicle on one side. Manjit Singh son of Ajaib Singh, who was standing in front of his house was having a gandasi came there. Both Gurdev Singh and Harmail Singh came out of their vehicle. Gurdev Singh fired three shots from his revolver. Randhir Singh was hit on the left and front side of his abdomen and one on his left wrist. Manjit Singh attacked his brother Gurmit Singh with a gandasi and caused injuries on his forehead. On raising hue and cry, accused fled away. Gurmit Singh, as per MLR had one fire arm injury. Gurmit Singh was medically examined and having one single injury 1.5X0.5 cm wound on left side of scalp 7 cm above eye brow, bleeding present and no blackening. On 20.09.2013, challan/report (Anneuxre P-2) under Section 173 Cr.P.C. was submitted by the SHO Police Station, Sudhar against Gurdev Singh son of Ajit Singh. Name of the petitioner Manjit Singh and Harmail Singh was shown in column No.2. An application dated 21.12.2012 was submitted by the SHO (Annexure P-3) for discharging Manjit Singh having been declared innocent.

(3.) After submitting the challan under Section 173 Cr.P.C. a cross case was registered on a statement made by Gurdev Singh son of Ajit Singh under Sections 307, 201, 324, 341, 506, 427, 148, 149 IPC against the following accused:-