GURINDER SINGH ALIAS NATTI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN Sessions case No. 42, relating to F.I.R. No. 272 dated 10th June, 1983, Police Station Saddar, Batala, under Section 302/34 Indian Penal Code, pending in the Court of Additional Sessions Judge, Gurdaspur, Gurinder Singh alias Natti, petitioner, has been summoned to stand trial under Section 302 of the Indian Penal Code, by the Additional Sessions Judge, Gurdaspur, vide order dated 25th January, 1984, which reads :-

(2.) THE petitioner has assailed the order dated 25th January, 1984 in the present petition, under Section 482 of the Code of Criminal Procedure.

(3.) MR . G.S. Tulsi, learned counsel for the State has rightly conceded that the learned Additional Sessions Judge erred in summoning the petitioner to stand trial under Section 302 Indian Penal Code without recording the complete statement of PW Kashmir Singh.