- (1.) As, identical questions of law & facts are involved, therefore, I propose to decide the above indicated petitions bearing CRM No.M-22812 of 2014, titled as Randhir Singh @ Dhira and others Versus State of Punjab and others(for brevity "the 1st case") and CRM No.M- 22864 of 2014, titled as Kulwant Singh and others Versus State of Punjab and others(for short "the 2nd case"), arising out of the same very FIR/incident/cross-case, by means of this common judgment, to avoid the repetition.
(2.) The contour of the facts & material, which needs a necessary mention for deciding the core controversy, involved in the instant petitions and emanating from the record is that, initially in the wake of complaint of complainant-Guriqbal Singh son of Jagdish Singh (respondent No.2)(for brevity "the complainant"), a criminal case was registered against the petitioners-accused-Randhir Singh @ Dhira son of Surat Singh and others, vide FIR No.119 dated 31.10.2012(Annexure P-1), on accusation of having committed the offences punishable under Sections 307, 336, 323, 324, 447, 511, 506, 148, 149 IPC and Sections 25 & 27 of The Arms Act, by the police of Police Station Ramdas, District Amritsar.
(3.) Sequelly, during the course of same incident, the opposite party also sustained injuries. Therefore, in pursuance of the statement (Annexure P-1)(colly.) of complainant-Gurdev Singh son of Lakha Singh, respondent No.2(for short "the complainant in the 2nd case"), another criminal cross-case was also registered against the petitionersaccused- Kulwant Singh son of Surat Singh and others(in 2nd case), vide DDR No.18 dated 04.11.2012, for the commission of offences punishable under Sections 307, 336, 323, 324, 506, 148, 149 IPC and Sections 25 & 27 of The Arms Act, vide same FIR and by the police of same Police Station Ramdas, District Amritsar.;