GURMAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Counsel for the petitioners has referred to Section 44 of the Punjab Panchayati Raj Act, 1994 and Schedule II thereof. According to this Schedule, offences punishable under Sections 294, 323 and 341 IPC are indeed offences cognizable by the Gram Panchayat.

(2.) Consequently this case is withdrawn from the Court of the learned Chief Judicial Magistrate, Mansa and is transferred to Gram Panchayat of village Dalel Singh Wala, District Mansa for trial in accordance with the provisions of Section 44 of the Punjab Panchayati Raj Act, 1994, Schedule II thereof.