- (1.) As identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M-8198 of 2014 titled as Jeet Singh and others Vs. State of Punjab and others (for brevity "the 1st case) and CRM No. M-8808 of 2014 titled as Ajitpal Singh Vs. State of Punjab and others (for short "the 2nd case"), arising out of the same incident/cross-cases, by means of this common judgment, in order to avoid the repetition.
(2.) The contour of the facts and material, culminating in the commencement, relevant for disposal of the instant petitions and emanating from the record is that, initially in the wake of statement of complainant Baldev Singh (since deceased) (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners-accused Jeet Singh son of Bant Ram and others, vide FIR No.119 dated 12.10.2012 (Annexure P-1), on accusation of having committed the offences punishable under Sections 452, 324, 323 and 148 read with Section 149 IPC, by the police of Police Station Raman, District Bathinda.
(3.) Likewise, in pursuance of statement of complainant Dev Singh son Bant Ram (in short 'the complainant in 2nd case), by virtue of DDR No.26 dated 12.10.2012 (Annexure P-1 in 2nd case), a cross criminal case was also registered against the petitioners-accused Ajitpal Singh son of late Baldev Singh and another (in 2nd case), arising out of the same incident/occurrence, for the commission of offences punishable under Sections 324 and 323 read with Section 34 IPC, by way of same FIR of same very Police Station.;