MANN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) ON an application moved by the prosecution, petitioners Kulwinder Singh, Nirmal Singh, Mann Singh and Jaspreet Singh have been summoned as an additional accused to face prosecution and trial for an offences under Sections 302, 307, 341, 323, 324, 325, 148, 149 IPC and 25 of Arms Act. Nine persons were already facing the prosecution for the said offences.

(2.) THE case was registered on a statement made by one Prabhu son of Chhota Singh, who had, inter-alia, stated that while he was lying down, Kulwinder Singh, Mann Singh (petitioners), Harpal Singh and Amritpal Singh gave gandasa blows from its right side, which hit him on his body. Harpal Singh and Amritpal Singh are already present as accused before the court, whereas Kulwinder Singh and Mann Singh are the petitioners, who have now been summoned. Prabhu further stated that Jaspreet Singh petitioner also gave a gandasi blow from the right side and blunt side, which hit Bahadur Singh, Karnail Singh and other injured. He also attributed gandasa blow to Nirmal Singh petitioner on the body of Bahadur Singh. The petitioners, however, after investigation were found innocent and their names shown in column No. 2.

(3.) AS per evidence of PW-1, Nirmal Singh gave a gandasa blow to Bahadur Singh. Kulwinder Singh gave gandasa blow on the head of Bahadur Singh, Man Singh hit on the head of Karnail Singh with gandasa. Harpreet Singh is the one who had expired in the hospital. Additional Sessions Judge, Sangrur, thus, noticed that injuries have now been attributed to petitioner Nirmal Singh, Kulwinder Singh, Mann Singh and Jaspreet Singh is shown present armed with gandasa. So, they are liable to be summoned, especially so when offence under Sections 148 and 149 IPC is also alleged.