- (1.) As identical questions of law and facts are involved, therefore, I propose to decide indicated petitions bearing CRM No. M-26650 of 2014 titled as Gosha Singh alias Sukhjinder Singh and others Vs. State of Punjab and others (for brevity "the 1st case) and CRM No. M-26551 of 2014 titled as Gurwinder Singh alias Babbu and others 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 complaint of complainant Pooran Singh son of Joginder Singh-respondent No.2 (for brevity "the complainant in 1st case"), a criminal case was registered against the petitioners-accused Gosha Singh alias Sukhjinder Singh son of Lali Singh and others, vide FIR No.31 dated 17.06.2014 (Annexure P-1 in 1st case), on accusation of having committed the offences punishable under Sections 324, 323, 452 and 148 read with Section 149 IPC, by the police of Police Station Bariwala, District Sri Muktsar Sahib.
(3.) Likewise, the prosecution claimed that during the course of the same incident the accused party also sustained injuries at the hands of the complainant's party. Therefore, in pursuance of the statement of complainant Davinder Singh son of Mukand Singh (in short 'the complainant in 2nd case), a cross criminal case was also registered against the petitioners-accused Gurwinder Singh alias Babbu son of Pooran Singh and others (in 2nd case), arising out of the same incident/occurrence, by way of DDR No.21 dated 17.06.2014 (Annexure P-1 in 2nd case), for the commission of offences punishable under Sections 324, 341 and 506 read with Section 34 IPC, by the police of same very Police Station.;