KARTAR SINGH Vs. STATE OF PUNJAB AND OTHERS

JUDGEMENT

(1.) Kartar Singh son of Pirthi Singh has filed the present revision and it has been directed against the detailed order dated 29.7.1998 passed by the Court of Addl. Sessions Judge, Patiala, who though at one stage decided to proceed against Balwant Singh, respondent No.2 but vide impugned order Annexure P-1, referred to above, decided to give him the benefit under Section 197 Cr.P.C. by making an order of discharge.

(2.) Few facts can be noticed in the following manner :

(3.) Aggrieved by the order dated 29.7.1998, the present revision, which I am disposing of with the assistance rendered by Mr. R.S. Ghai, Sr. Advocate, who appeared on behalf of the petitioner and Mr. R.S. Cheema, Sr. Advocate who appeared on behalf of the contesting respondent Balwant Singh.