- (1.) This revision petition has been preferred by petitioners against the order dated November 21, 2011 passed by Additional Sessions Judge, Amritsar, summoning the petitioners under Section 319 Cr.P.C. as additional accused to face trial alongwith the other accused. Petitioners are named in the FIR but they were not challaned by the police as they were declared innocent on the basis of the investigation conducted. The case of the prosecution as registered at the instance of Raminder Kaur is that on January 17, 2011 at 7.00 a.m., when she was standing at Adda Ram Tirath waiting for Bus for her school, a white colour Safari Car came from the side of Chogawan and stopped near her. The person who was sitting alongwith Driver opened the window and offered her to drop her in the school. The person who opened the door was petitioner Sukhjinder Singh @ Sukha earlier known to the Raminder Kaur as he was brother of his paternal aunt.
(2.) Being distant relative, she sat in the car. The petitioner was calling driver by name Resham Singh. Two other unidentified persons were also sitting in the Car. Thereafter they turned the Car towards Village Kalian Wali. She objected and tried to raise alarm. The petitioner stopped her by putting his hand on her mouth. Thereafter they stopped the car at some deserted place.
(3.) Two unidentified persons went away but Sukhjinder Singh petitioner No.1 and Resham Singh petitioner No.2 forcibly committed rape upon her.;