(1.) Crl.M.A. Nos.10884 & 10886 of 2016 in Crl.Rev.P. No.477/2016
(2.) The petitioners have impugned the order on charge dated October 15, 2015 whereby the accused have been ordered to be charged for commission of the offences punishable under Section 308/506/34 IPC.
(3.) Heard.
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