JASBIR KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This petition is directed against the impugned order passed by the Ld. Additional Sessions Judge, Jalandhar, on 23/9/2014, vide which the revisional petition against an earlier order of the Ld. Trial Court, rejecting an application for arraying additional accused persons in the trial under Sec. 319 of the Code of Criminal Procedure, 1973 had been dismissed.

(2.) The Ld. Court of Sessions allowed the revision partially in favour of all the other accused persons, who were sought to be joined. However, the present petitioners were ordered to be summoned.

(3.) The specific grievance of the petitioners is that they had not been notified about the revision, on account of which, they had no scope to oppose the same.