Ranjit Singh, J. - (1.) The petitioners have impugned the order passed by Sessions Judge, Patiala, whereby he has summoned the petitioners to face prosecution along with other accused for offences under Sections 302/304-B/406/498-A/120-B IPC. The case has been registered at Police Station Samana, District Patiala, under these offences. During the investigation, the petitioners were found innocent and shown in column No.2 and the challan has been submitted before the Court.
(2.) During the trial, complainant-Gurtej Singh was examined as PW-1. This witness has given eye-witness account, which has even been reproduced in the impugned order. On the basis of this evidence, the prosecution moved an application to summon the present petitioners as additional accused.
(3.) The application so filed was opposed by the defence. The trial Court, thereafter, noticed the evidence that has been led through PW-1. After placing reliance on the case of Ram Pal Singh and Ors. v. State of U.P. And another, 2009(3) Criminal Court Cases 627 , the Court has observed that prima facie case under Sections 302/498-A/406 and 120-B IPC is made out against the petitioners Karamjit Singh, S/o Sukhpal Singh alias Jagpal Singh and his wife Sukhwinder Kaur alias Sukhi.;