- (1.) Crl. Misc. No. 39506 of 2013 This is an application seeking condonation of delay of 19 days in filing the revision petition. For the reasons mentioned in the application, the same is allowed and the delay is condoned.
(2.) Crl. Revision No. 2823 of 2013 The brief facts may be unfolded. Sant Puran Singh lodged FIR No. 67 dated 20.05.2000, under Sections 323 and 325 IPC read with Section 34 IPC at Police Station Kharar, containing the allegations that on 19.05.2000 when he was returning after attending the Court, Jagan Nath and his servants Sadhu and one other whose name lateron was revealed as Jarnail Singh, assaulted him. He further alleged that Parminder Singh, Jaswinder Singh and Gurmit Singh, who came to the spot thereafter exhorted that he (complainant) should be killed. The investigating agency filed challan against the accused Jagan Nath and Sadhu Singh. Accused Jarnail Singh was declared as proclaimed offender, while the names of Jaswinder Singh, Parminder Kumar and Gurmit Singh were placed in column no.2. However, later they were summoned by the trial Court under Section 319 Cr.P.C.
(3.) The accused were charge-sheeted under Sections 148, 323 and 325 IPC read with Section 149 IPC. Accused Sadhu Singh was additionally charge-sheeted under Sections 323 and 325 IPC read with Section 149 IPC, to which they pleaded not guilty. Jagan Nath and Jaswinder Singh died during trial.;