GURMIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) GURMIT Singh has filed this criminal revision petition to challenge the order of the learned Additional Sessions Judge, Roop Nagar dated January 24, 2000 whereby an application filed by the State under Section 319 Cr.P.C. for summoning Ratti Ram, Gurmit Singh (petitioner herein) and Balbir Kaur wife of Ratti Ram was allowed and these three persons were summoned to stand trial along with Paramjit Singh and others.

(2.) ACCORDING to the learned counsel for the petitioner, Paramjit Singh is the main accused and it was in respect of his wife's dowry death that a case had been registered under Section 304-B I.P.C vide F.I.R. 57 dated May 18, 1997 at Police Station Kharar.

(3.) THEREAFTER , Shakuntla Rani (PW-1) was examined, she named Dayal Singh, Paramjit Singh, Ratti Ram, Gurmit Singh and Balbir Singh as accused in her cross-examination. She stated that Gurmit Singh was son of Rattan Singh while Balbir Kaur was his sister and wife of Ratti Ram.