SURENDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE aforementioned criminal appeals have arisen out of the same incident and common judgment and order passed by the court below, therefore, they are being disposed of together for the sake of brevity and convenience.

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

(3.) AFTER investigation of the case, a separate chargesheet was submitted against accused Ranjeet Singh for the offences punishable under Sections 147, 148, 452, 324, 323, 307, 506 IPC. Another chargesheet was submitted against rest of the accused for the offences punishable under Sections 147, 148, 452, 324, 323 IPC. The case was committed to the Court of Sessions. When the trial began and prosecution opened it's case, charge for the offences punishable under Sections 147, 148, 324 / 149, 307 / 149, 506 and 452 IPC was framed against the accused -appellants, who pleaded not guilty and claimed trial.