MOHAN SINGH S/O SRI CHANDAN SINGH, CHAJJU SINGH S/O SRI CHANDAN SINGH, Vs. STATE OF UTTARAKHAND THROUGH ITS SECRETARY HOME AND ORS.

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, moved under Section 482 of Code of Criminal Procedure, 1973, the Petitioners have sought quashing of the proceedings of Sessions Trial No. 47 of 2006, State v. Mohan Singh and others, relating to offences punishable under Section 323, 504, 506 and 324 I.P.C., pending in the court of Additional Sessions Judge/Ist Fast Track Court, Nainital.

(3.) THE offences punishable under Section 323, 504, 506 and 324 I.P.C., are compoundable under Section 320 of Code of Criminal Procedure.