MANPREET SINGH @ MANNA Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners herein are accused in criminal case arising out of FIR No.106 dated 7.7.2013, under Sections 302, 201, 364, 34 of the Indian Penal Code, registered at Police Station Dehlon, District Ludhiana.

(2.) FIR was registered at the instance of complainant Kuldip Singh and the deceased is his son, namely, Hardip Singh. After completion of investigation, challan was presented. Charges were framed against the accused, the present petitioners, under Sections 302, 201, 364, 34 of the Indian Penal Code, vide order dated 2.12.2013.

(3.) DURING the course of trial, the prosecution examined complainant Kuldip Singh as PW3. Thereafter, he was crossexamined on 7.6.2014. It so transpires that on 7.6.2014 itself, after the cross -examination of Kuldip Singh PW3 had been concluded, Additional PP made a request seeking permission to re -examine the witness. Such request has been acceded to by the trial Court vide order dated 9.6.2014.