SUGREEV KUMAR Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) This is revision against order dated 24.07.2014 passed by Additional Sessions Judge, Fazilka, whereby application filed by prosecution to summon respondents no. 2 to 8 and Sonu son of Jai Pal was partly allowed. While Sonu son of Jai Pal was ordered to be summoned as accused to face trial for offences punishable under Sections 302, 307 and 341 read with Section 34 of Indian Penal Code and 25 of the Arms Act, application qua respondents no. 2 to 8 was dismissed.

(2.) Fir (Annexure P-1) in this case was registered on the statement of Manohar Lal, which reads as follows:-

(3.) After investigation police presented the challan against accused Vikram Gilla, Gurmeet Singh and Sunil while respondents no. 2 to 8 were found innocent and not challaned.