NATH RAM Vs. STATE OF PUNJAB

JUDGEMENT

(1.) LEARNED counsel for the petitioner submits that as per the prosecution, petitioner was not armed with any weapon. Only role attributed to him was of raising a lalkara.

(2.) THE aforementioned averment is not disputed by learned State counsel. However, it is submitted that out of the 14 witnesses cited by the prosecution, four have already been examined and the case is now fixed before the trial Court for 8.3.2007 for recording further evidence of the prosecution.