- (1.) As, identical questions of law and facts are involved, therefore, I propose to decide both the above indicated petitions, pertaining to the same incident, arising out of the same cross-case, by means of this common judgment, in order to avoid the repetition.
(2.) Tersely, the facts and material, which need a necessary mention for the limited purpose of deciding the core controversy, involved in the instant petitions and emanating from the record are that, initially in the wake of statement of complainant-Jasbir Singh @ Bunty, respondent No.2(for brevity "the complainant in the 1 st case), a criminal case was registered against the petitionersaccused Gurlal Singh @ Sonu and others, by virtue of FIR No.30 dated 30.03.2008 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 326, 324, 148 and 149 IPC.
(3.) Sequelly, since the accused-party also suffered injuries in the same very occurrence, so, on the basis of statement of the complainant-Gurlal Singh @ Sonu, respondent No.2 (for short "the complainant in the 2 nd case"), another crosscase(Annexure P-2) was registered against the petitioners-accused Jasbir Singh @ Bunty and others, for the commission of offences punishable under Sections 326, 325, 324, 323, 148 and 149 IPC, by the police of Police Station Sarhali, District Tarn Taran.;