STATE Vs. IRFAN & ORS

JUDGEMENT

(1.) Crl.M.A. 10231/2019 (Exemption)

(2.) Brief facts of the case, as noticed by the learned Trial Court, are as under:-

(3.) During the course of investigation, the accused were arrested and the charge sheet was filed and charges for the offence punishable under Section 307/34 of the IPC were framed against the accused Irfan, Salman and Abdul and accused Salman was also charged for the offence punishable under Section 27 of the Arms Act to which they pleaded not guilty and claimed trial. In order to bring home the guilt of the accused, the prosecution has examined 3 witnesses in all.