SURINDER SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner is accused in case FIR No.110 of 2021, dtd. 22/12/2021, registered under Ss. 302, 365, 201 read with Sec. 34 of IPC and Ss. 25 and 27 of the Indian Arms Act, at Police Station, Bangana, District Una, H.P.

(2.) Petitioner is charged with commission of murder of one Sunil Kumar on the intervening night of 16th and 17/12/2021, by means of a gunshot.

(3.) Petitioner is under-trial and prosecution evidence in the trial is being recorded.