RAM NARESH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER -Ram Naresh Singh son of Sant Bux Singh, has preferred the instant revision petition against the impugned order dated 21.11.2013, by virtue of which the trial Court has dismissed his application under Section 319 Cr.P.C., to summon Mangal Singh son of Chettu Singh and his wife Padma Tomer (respondents Nos. 2 & 3) (parents in -law) as additional accused to face the trial along with their son and main accused Sandeep Tomar (husband) of Shweta (deceased).

(2.) AT the very outset, learned counsel for respondents Nos. 2 & 3, has placed on record the true copy of judgment of conviction and order of sentence dated 21.07.2014, by means of which the trial Court has convicted the main accused/husband -Sandeep Tomar son of Mangal Singh for commission of an offence punishable under Section 302 IPC. The learned counsel for the petitioners has acknowledged the factual matrix. Meaning thereby, once the trial Court has already decided the main case, then, the instant revision petition becomes infructuous and is hereby dismissed as such, in view of the ratio of law laid down by this Court in case of Tarsem Singh Vs. State of Punjab : 2013(3) RCR Crl.. 585.