SURINDER KUMAR CHANGLI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose of four revision-petitions, namely, Crl. Rev. No. 232 of 2004, Crl. Revn. No. 2245 of 2004, Crl. Rev. No. 77 of 2006 and Crl. Rev. No. 78 of 2006.

(2.) In Crl. Rev. No. 232 of 2004 and Crl. Rev. No. 2245 of 2004, the petitioners impugn the orders, passed by the Sessions Judge, Sangrur, summoning them under S. 319 of the Code of Criminal Procedure (hereinafter referred to as 'the Code'). In the two other revisions, the orders dated 3-12-2005, whereby charges have been framed, against the petitioners, are impugned.

(3.) FIR No. 226 dated 15/8/2003, registered under Ss. 302/34, IPC and 25/54/59 of the Arms Act, at Police Station Dhuri, District Sangrur, complained of the murder of one Bhalinder Singh. The petitioners' names figure in the FIR Upon investigation, however, the investigating agency, found the petitioners innocent, and while filing a report under S. 173. placed the petitioners in Column No. 2. Gurdip Singh was cited as the sole accused. During the trial, P.W. 1, Hardev Singh s/o Jaswant Singh stepped into the witness-box and deposed, as regards the role played by the petitioners, in the murder. The prosecution, thereupon, filed an application under S. 319 of the Code praying therein, that the petitioners be summoned as additional accused to stand trial along with Gurdip Singh. The Sessions Judge, Sangrur vide order dated 3-1-2004, summoned the petitioners to stand trial.