ANIL KUMAR JAIN Vs. STATE OF PUNJAB

JUDGEMENT

(1.) IN this petition under Section 407 Cr.P.C., the petitioners seek transfer of the trial proceedings in the Sessions Case No.111 dated 19.5.2006 arising out of F.I.R. No. 229 dated 31.7.2005 under Section 302, 201, 404, 364, 329, 354, 120-B, 34 IPC registered at Police Station Division No. 5, Ludhiana and pending in the court of Shri M.S. Virdi, learned Additional Sessions Judge, Ludhiana to any competent court outside the State of Punjab.

(2.) THE facts may be noticed briefly.

(3.) IT may be noticed here that the above-named brother of petitioner No. 1, namely, Sunil Jain was also unfortunately murdered and in this regard F.I.R. No. 80 dated 10.4.2000 under Section 302 IPC was registered at Police Station Focal Point Ludhiana. The petitioner No. 1 who is the elder brother of Sunil Jain (since deceased) was the sole accused in the above-stated case. The petitioner No. 1, however, was acquitted by the then Sessions Judge, Ludhiana, vide his judgment dated 9.9.2002.