HANS RAJ Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) LEARNED Additional Advocate General has placed on record the police report and the Investigating Officer, ASI Hans Raj, Police Station, Nagrota Bagwan, District Kangra has produced the record. Heard.

(2.) THE accused -petitioner has been arrested in connection with FIR No. 198 of 2012 registered against him under Sections 307 and 498 -A of Indian Penal Code in Police Station, Nagrota Bagwan, District Kangra on 16.12.2012.

(3.) THE record reveals that challan has been filed and the trial is pending disposal in the Court of learned Additional Sessions Judge (I), Kangra at Dharamshala. The record further reveals that charge against the accused -petitioner has been framed and the trial is now adjourned to 2nd September, 2013 for recording the prosecution evidence.