NARAIN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) A case under sections 304-B, 406 and 498-A IPC vide FIR No. 70 dated 1.7.1998 was registered at Police Station B Division Amritsar against the petitioners and their co-accused Mukhtiar Singh and Surinder Kaur on the basis of the statement of Avtar Singh, brother of Rajwant Kaur deceased. Mukhtiar Singh is the husband whereas Surinder Kaur is the mother-in-law of the deceased.

(2.) DURING investigation Narain Singh and Smt. Babal now petitioners herein were found innocent and as such they were shown in Column No. 2 of the final report under section under Section 173 Cr.P.C. whereas case against Mukhtiar Singh and Smt. Surinder Kaur was committed to the court of Sessions. The case was then entrusted to the court of Shri Inderjit Singh. Addl. Sessions Judge, Amritsar for trial. Before the framing of the charge an application under section 193 Cr.P.C. was moved by Addl. Public Prosecutor for summoning the petitioners named in the FIR for their trial alongwith Mukkhtiar Singh and Surinder Kaur.

(3.) COUNSEL for the parties have been heard.