JAGROOP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The challenge in this revision is made to order dtd. 1/5/2024, passed in Sessions Trial No.207 of 2023, State vs. Satnam Singh alias Tiger and others, by the Court of Second Additional Sessions Judge, Kashipur, District Udham Singh Nagar ("the case"). By which, charges have been framed against the revisionist for the offences punishable under Ss. 307 read with 34, 354 read with 34, 504 read with 34, 506 read with 34 and against Satnam Singh, charged under Sec. 30 of the Arms Act, 1959 has also been filed.

(2.) Heard learned counsel for the parties and perused the file.

(3.) The case is based on FIR No.117 of 2022, under Ss. 147, 504, 506, 354, 307 IPC, Police Station Kunda, District Udham Singh Nagar. According to it, on 9/5/2022, injured Joga Singh first abused by the applicants. Joga Singh conveyed it to the informant, with whom, he was working. When informant reached at the place of the incident, the FIR records that the applicants opened fire with their licensed firearms, which hit Joga Singh near his head. The informant and Joga Singh tried to escape. In the meanwhile, many persons came there including Mannat Kaur, the wife of Joga Singh. The FIR records that the revisionists also molested Mannat Kaur, did maar peet with her and her clothes were torn.