KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE petitioners are facing prosecution in case FIR No. 10 dated 26.1.2005, under Sections 336, 124-A, 153-B, 120-B IPC and 25, 27, 54, 59 of Arms Act, Police Station Islamabad, Amritsar.

(2.) VIDE the impugned order dated 6.4.2009 they have been ordered to be charge-sheeted under the aforesaid Sections and their application filed under Section 227 Cr.P.C. seeking their discharge has been dismissed by the learned Addl. Sessions Judge. Thus, by way of present revision petition, the petitioners are seeking their discharge only from Sections 124-A and 153-B IPC.

(3.) CONSEQUENTLY , the impugned order and charge-sheet to the extent of offence under Sections 124-A and 153-B are set aside and the petitioners are discharged of the said offences. However, proceedings against the petitioners, under the remaining offences, to continue before the Court of competent jurisdiction. Order accordingly.