DARSHAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present revision petition has been preferred against the order dtd. 12/10/2023 passed by the Sessions Judge, Faridkot whereby charges have been framed against the petitioner.

(2.) The brief facts of the case are that an FIR No.71 dtd. 30/4/2021 U/s 379B, 355, 323, 166, 506 IPC, P.S. Sadar Faridkot, Faridkot came to be registered at the instance of Jagpreet Singh, Hindi Master Govt. Middle School Mahumuana, Faridkot against Darshan Singh (petitioner) Principal, Shahid Sapahi Bhai Kulwinder Singh Senior Secondary School, Village Machaaki Kalan, Faridkot with the allegations that the petitioner/accused had pulled the beard of the complainant had taken off his turban, gave him beatings and also snatched his mobile phone. The copy of the FIR No.71 dtd. 30/4/2021 is attached as Annexure P-1 to the petition.

(3.) During the course of investigation, the supplementary statement of the complainant, various eye-witnesses and other witnesses were recorded in support of the case of the prosecution. The said statements are attached collectively as Annexure P-24 to the petition.