SULAKHAN SINGH AND ORS. Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners are aggrieved of order dated 02.04.2014 passed by the Additional Sessions Judge, (Fast Track Court), Gurdaspur vide which they have been summoned to face trial as additional accused in FIR No. 88 dated 22.08.2010, registered under Section 313 IPC at Police Station Sri Hargobindpur, Batala.

(2.) THE facts leading to the institution of present petition are being noticed first. Complainant Daljit Singh, husband of Ranjit Kaur, got a case registered against his brother Harjit Singh, father Sulakhan Singh, mother Sukhwinder Kaur and Baljit Kaur wife of Harjit Singh. He has some property dispute with them. The allegations made were that he was away from home on 24.03.2010. On return, his wife told him that his father, Sulakhan Singh and brother Harjit Singh had trespassed into the house and had given kick blows on her abdomen, resulting in a miscarriage.

(3.) AN application for re -investigation was filed by the accused. DSP City Batala, on enquiry found the involvement of Harjit Singh. The present petitioners were found innocent. Final report under Section 173 Cr.P.C. was filed against Harjit Singh only.