KUNWAR PAL Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the applicants, learned A.G.A. for the State and perused the record.

(2.) Before coming to the prayer made in this application under Section 482 Code of Criminal Procedure by the applicant, it would be proper to set out few facts necessary for disposal of this application.

(3.) On 20.6.2009 at 6.40 a.m., complainant-Satish Kumar gave information at Police station-Parichhitgarh, District- Meerut stating there in that on the aforesaid date at about 6.15 A.M., applicant-Kunwar Pal, Sonu and Monu assaulted complainant, his father Veer Singh and brother Sachin with knives and lathi causing serious injuries to Veer Singh in the stomach. On the information, a case at Crime No. 323 of 2009 was registered at Police Station. The matter was investigated and after investigation charge-sheet under Sections 307, 504, 506 IPC was submitted. After the case was committed to the Court of Sessions, by order dated 3.12.2009, charges under Sections 307, 504, 506 IPC were framed against the applicants by the Sessions Judge, Meerut in ST. No. 1126 of 2009. It is in this context that the present application has been filed by the applicant under Section 482 Code of Criminal Procedure.