SOHAN LAL Vs. STATE OF J&K

JUDGEMENT

(1.) THE fact giving arise to this petition under section 561 (A) of Code of Civil Procedure areas under: -

(2.) THUS , the police for the first time informed, that how the deceased had died on 24.08.1999. During the investigation, statement, of number of witnesses came to be recorded. However, all of them not being relevant a reference will be made to the statements of PW No. 1, Mst Channo Devi, PW -2, Girdhari Lal, PW -3, Polu Ram, PW -2, Bodh Raj, PW -5 Khadru Ram, PW -6, lal Chand, PW -7 Mst. Poll Devi, PW -8, Rita Devi, PW -11, Madal lal and PW -12, MangatRam.

(3.) BOTH accused were sent up for trial on the charge of murder and destruction of evidence of murder punishable under section 302/ 201 RPC. The trial court framed the charge against both of them. The trial court after considering the document referred to under section 173 Cr.P.C. and hearing the prosecution and accused, framed the charge against both of them under section 302/201, RPC, vide its order dated 21.11.2000.