STATE OF HIMACHAL PRADESH Vs. PREM SINGH

JUDGEMENT

(1.) Since, both these revision petitions have arisen out of a common order dtd. 14/5/2019, passed by learned Additional Sessions Judge (1), Shimla, H.P., hence, the same are being taken up together for consideration and disposal by way of a common judgment.

(2.) The present revision petitions are directed against the order dtd. 14/5/2019, passed by learned Additional Sessions Judge (1), Shimla, H.P., (learned Trial Court), vide which the respondents (accused before the learned Trial Court) were discharged. (The parties shall hereinafter be referred to in the same manner as they were arrayed before the learned Trial Court for convenience)

(3.) Briefly stated, the facts giving rise to the present revision petitions are that the police presented a challan against the accused for the commission of an offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code (IPC).