- (1.) Hans Raj Rana, the petitioner challenges the order dated 9.2.2012 passed by learned Sessions Judge, Jalandhar vide which application under section 319 Cr.P.C. has been allowed and the petitioner has been summoned to stand trial with Sandeep Kumar and another in a case registered by way of FIR No. 118 dated 1.8.2011 at Police Station Division No. 8, Jalandhar for an offence punishable under section 302 read with section 120-B of Indian Penal Code. Speaking briefly, the case of the prosecution is that the deceased Sonu had some dispute with Sunny alias Sandeep Kumar, Amarjit alias Sanjeev regarding which case under section 452 IPC was registered against the deceased Sonu. On 1.8.2011, at about 12 O'clock in the day, the aforesaid two persons namely Sunny and Amarjit came to the house of Sonu where the complainant Neeta, mother of Sonu, was also present. They told that Sonu had been called by Hans Raj Rana and had been asked to come with Rs. 15,000/- and a gold chain which had been lost in the earlier fight. They took away Sonu with them.
(2.) At about 2.30 PM, Neeta, the complainant received a message that her son was lying injured in Baba Deep Singh Nagar and she should come and get her son admitted in the hospital. She along with her husband, Pritam Gir went there and found her son lying injured, having received electric shocks. He was taken to Civil Hospital, Jalandhar where he died. She claimed that her son Sonu has been murdered by giving electric shocks by Sunny and others at the instigation of Hans Raj Rana.
(3.) At the trial Anita alias Neeta appeared as PW-1 and her son Vishal Gir appeared as PW-2. After recording of their statements, an application under section 319 Cr.P.C. was made which has been allowed, as stated above.;