SHAM SHER SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This Application has been filed for quashing the entire proceedings of Sessions Trial No.71 of 2025, "State Vs. Sham Sher Singh alias Shera and two Others", pending before the Court of learned IIIrd Additional Sessions Judge, Rudrapur, District Udham Singh Nagar under Sec. 307 read with Sec. 34 of the Indian Penal Code, 1860.

(2.) According to the respondent no.1/State, fire was opened on the informant's son on 15/6/2019, but it did not hit him. Manpreet was also beaten.

(3.) Mr. Ankush Singhal, learned counsel for the applicants-accused.