GURBAAZ SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of the present C528 application, the applicants have put to challenge the Charge Sheet dtd. 8/9/2022, cognizance/summoning order dtd. 12/10/2022 and entire proceedings of Sessions Trial No.08 of 2023 State Vs. Gurbaj Singh and another, under Ss. 307, 504, 506, 34 IPC, pending before the learned Second Additional Sessions Judge, Rudradpur, District U.S. Nagar.

(3.) Along with the present C482 application, a joint compounding application (IA/1/2025) is filed duly supported by separate affidavits by applicants and respondent No.2.