LAHAUR SINGH S/O SHRI SARJEET SINGH, Vs. STATE OF UTTARAKHAND THROUGH S.S.P. AND ASHOK SAINI S/O SHRI RAM SINGH SAINI

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 of Code of Criminal Procedure, 1973 (for short Code of Criminal Procedure), the Petitioners have sought quashing of the order dated 10.06.2011, passed by Sessions Judge, Haridwar, in criminal revision No. 4 of 2011, whereby said court has set aside the order dated 15.09.2010, passed by the trial court.

(3.) LEARNED Counsel for the Petitioner relied on the provision contained in 362 Code of Criminal Procedure. Said section applies to the judgments and final orders and, not meant for making correction in the charge sheet, and interlocutory summoning order in police chalani case. This Court does not find any error of law committed by the revisional court in setting aside the order passed by the trial court. Learned Counsel for the Petitioner submitted that two of the injured have compounded the offence with the accused Lahaur Singh. And Section 326 is non compoundable.