HARVINDER SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) The epitome of the facts and material, which needs a necessary mention for the limited purpose of deciding the core controversy, involved in the instant revision petition and emanating from the record is that, initially, in the wake of statement of the petitionercomplainant Harvinder Singh son of Gurdev Singh(for brevity "the complainant"), a criminal case was registered against main accused Parminder Singh son of Jagraj Singh, Balwant Singh son of Mit Singh, Surjit Kaur wife of Balwant Singh(respondent No.2) and Baljit Kaur wife of Jagraj Singh(respondent No.3), vide FIR No.24 dated 02.04.2014, on accusation of having committed the offences punishable under Sections 302 and 306 IPC, by the police of Police Station Longowal, District Sangrur.

(2.) During the course of investigation, respondent Nos.2 and 3 were found innocent and exonerated, whereas after completion of the investigation, final police report(challan) was submitted against main accused Parminder Singh and Balwant Singh by the police. They were accordingly charge-sheeted for the commission of the offences, in question and the case was slated for evidence of the prosecution by the trial court.

(3.) Sequelly, the prosecution, in order to substantiate the charges framed against the accused, examined the petitioner-complainant as PW1 & other witnesses and closed its case. Ultimately, the case was listed for defence evidence and arguments. Thereafter, the application filed by the prosecution under Section 319 Cr.P.C. for summoning respondent Nos.2 and 3 as additional accused to face the trial along with their other main accused, was dismissed, by means of order dated 18.10.2014 by the trial Court.