CHARANJIT KAUR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) PRESENT revision petition against order dated 18.03.2015 whereby the petitioner was summoned to face the trial as an additional accused as per provisions of Section 319 of Code of Criminal Procedure.

(2.) RELEVANT facts of the case that accused Kulwant Singh and Davinder Singh were facing the trial for the commission of offences under Sections 302 read with Section 34 IPC in case FIR No. 111 dated 23.11.2012, registered at Police Station Doraha, District Ludhiana. As per application filed under Section 319 Cr.P.C, Charanjit Kaur alias Karamnit Kaur wife of Kulwant Singh, had hatched a criminal conspiracy to take illegal possession of the land, which was in possession of complainant and her son Balwinder Singh (since deceased). As per complainant, it was specifically mentioned in FIR that Charanjit Kaur along with accused and two unidentified persons had gone to the place of occurrence. Charanjit Kaur was empty handed and raised 'lalkara' to eliminate Balwinder Singh. Accused Kulwant Singh and Davinder Singh fired at Balwinder Singh from their respective pistol and.12 bore gun killing him on the spot. Complainant Harbans Kaur as PW1 fully supported and corroborated the version as mentioned in the FIR and as such Charanjit Kaur is also an accused in the case and she be summoned as co -accused

(3.) AGGRIEVED of passing of said order, revisionist Charanjit Kaur @ Karamjit Kaur is before this Court.