KARTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision is directed against the order dated October 9, 1997, passed by the Additional Sessions Judge, Ferozepur, where by the petitioner has been summoned under section 193 of the Code of Criminal Procedure (hereinafter referred to as 'the Code') to stand trial along with other accused persons committed to the said Court.

(2.) THE facts, in brief, are that in case F.I.R. No. 200 dated 4.7.1997, registered at Police Station Sadar Ferozepur, under sections 307/325/323/148/149 IPC read with Sections 25/27 of the Arms Act, a charge - sheet was submitted against one Kuldip Singh. In the first information report, it was alleged that on an exhortation given by the present petitioner, the co -accused Kuldip Singh had fired from his DBBL gun at Hardit Singh and his brothers. However, on investigation, no sufficient material was available to file a charge -sheet against the petitioner and accordingly, he was shown in column No. 2 of the charge -sheet.

(3.) ACCUSED Kuldip Singh was committed to the Court of Session. On an application moved by the Additional Public Prosecution, the Additional Sessions Judge, while exercising the power under section 193 of the Code, summoned the petitioner to face trial along with his co -accused Kuldip Singh for the aforesaid offences. Feeling aggrieved, the petitioner has approached this Court under section 401 of the Code.