GAJENDER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) AN FIR was lodged by PW1 against five named and four unnamed accused on 04.11.1996 for the offences punishable under Sections 147, 148, 452, 324, 307, 323, 506 IPC.

(2.) AFTER investigation of the case, a separate chargesheet was submitted against accused Gajender and Yogender for the offences punishable under Sections 147, 148, 452, 324, 323, 307, 506 IPC. Another chargesheet was submitted against accused Narender and two others for the offences punishable under Sections 147, 148, 452, 324, 323 IPC. The case was committed to the Court of Sessions.

(3.) WHEN the trial began and prosecution opened it's case, charge for the offences punishable under Sections 147, 148, 149, 307 / 149, 324 / 149, 323 / 149, 506 and 452 IPC was framed against the accused -appellants, who pleaded not guilty and claimed trial.