ANJANA THAKUR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioners have filed the present revision petition, under Sec. 397, read with Sec. 401 of the Code of Criminal Procedure, against the order dtd. 3/3/2021, passed by the Court of learned Additional Sessions JudgeI, Shimla, District Shimla, H.P. (hereinafter referred to as the 'trial Court'), in Sessions Trial No.7 of 2021, titled as State versus Anjana Thakur and Others.

(2.) By way of order dtd. 3/3/2021, the learned trial Court has framed the charges against the petitioners, for the commission of offence punishable, under Sec. 306, read with Sec. 34 IPC.

(3.) Petitioners have been impleaded as accused in a case arising out of FIR No.169 of 2019, dated 29. 08.2019, registered under Sec. 306, read with Sec. 34 IPC, with Police Station, Dhalli, Shimla. After completion of the investigation, chargesheet, under Sec. 173(2) Cr.PC, has been filed and the learned trial Court, vide order dtd. 3/3/2021, has framed the charges against the petitioners, as referred to above.