JAGDEV SINGH Vs. STATE OF PUNJAB AND ANR.

JUDGEMENT

(1.) PRESENT petition has been filed under Section 482 Cr.P.C. seeking direction to the investigating agency to file supplementary report under Section 173 Cr.P.C. for offence under Sections 307 IPC, as the investigating agency had come to the conclusion that offence under Section 326, 323, 34 IPC is made out and had submitted final report under Section 173 Cr.P.C. to this effect.

(2.) AFTER filing final report under Section 173 Cr.P.C. (challan), much water has flown. Accused have been charged for offence under Section 326 IPC. Prosecution has examined PW -1 Dr.Nirmal Singh, whose testimony has been attached as Annexure P -4.

(3.) ONCE prosecution evidence has commenced, no direction can be issued to the investigating agency. Petitioner, if so advised, may file an application for amendment of the charge before the trial Court.