GURNEK SINGH @HARNEK SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order shall dispose off the aforementioned petitions as both these petitions have arisen out of the common order.

(2.) Present petitions have been filed for setting aside the impugned order dtd. 7/7/2015 passed by learned Judge Special Court, Ludhiana, vide which the petitioners were summoned as an additional accused under Sec. 319 Cr.P.C.

(3.) It is argued by learned counsel for the petitioners that during investigation both the petitioners were declared innocent by DSP, Jagraon and even an internal inquiry was conducted against the said DSP by the higher police officer, but the same was found to be genuine and there was nothing wrong to the conclusion drawn by DSP while declaring the petitioners as innocent. Further contends that both the main accused i.e. Darshan Singh and Jagroop Singh have already been acquitted by learned Sessions Judge, Ludhiana, after conducting a full fledged trial vide judgment dtd. 21/10/2017.