ASHOK KUMAR GARG Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE accused-petitioner is aggrieved by the order of learned Sessions Judge, Sirsa dated 22.9.1992 requiring him to appear before the Court as an accused person, though he was not sent up by the police. Bailable warrants were directed to be issued.

(2.) ON the basis of statement of Kalu Ram, son of Sagru Ram, a case was registered with respect to offences punishable under Sections 302/307/285/436/148/149/188/506 Indian Penal Code besides under Sections 25 and 27 of the Arms Act. The police investigated and submitted a final report under Section 173, Code of Criminal Procedure against 25 persons excluding the petitioner-accused. The case was committed to the Court of Sessions Judge, Sirsa who framed charges against those 27 persons and prosecution witnesses were examined.

(3.) LEARNED counsel for the petitioner has challenged the impugned order of learned Sessions Judge as illegal and without jurisdiction. According to the learned counsel, there was no iota of evidence to connect the petitioner with the crime nor there is any material on the record. In his view, evidence would mean evidence recorded in the trial Court.