NIRMAL SINGH Vs. SIRI RAM

JUDGEMENT

(1.) THIS revision petition has been filed by Nirmal Singh and others against the judgment of the learned Additional Sessions Judge, Ludhiana, dated July 16, 1986, whereby he accepted the revision petition of Siri Ram respondent and set aside the order of the learned trial Magistrate passed on August 1, 1985, and ordered that a charge under sections 324, 323, Indian Penal Code be framed against Balbir Singh petitioner, under sections 324, 323 read with section 34, Indian Penal Code against Nirmal Singh and Jagtar Singh petitioners and under section 452, Indian Penal Code, against all the petitioners.

(2.) BRIEFLY stated the facts of the case are that Panchayat elections were to be held on September 24, 1983. Nirmal Singh petitioner and one Gurdip Singh were contesting election for the office of Sarpanch. In the election campaign, both the candidates and their relatives and supporters were meeting the voters asking them to vote for their respective candidate. Siri Ram respondent had promised Pritam Singh that he will cast his vote in favour of Gurdip Singh, who is the son of Pritam Singh.

(3.) IN support of the complaint, Siri Ram examined himself as a P.W. apart from Pritam Singh, Karnail Singh as eye-witnesses and Dr. P.D. Singla to prove the injuries and closed the case for the purpose of charge.