PRABHU SINGH Vs. STATE & ANR.

JUDGEMENT

(1.) Petitioner-Prabhu Singh seeks quashment of the charge framed against him for the offences punishable under Section 302, 307,109 RFC vide impugned order dated 4-2-2012 of 1st Additional Sessions Judge, Jammu in case FIR No. 86/2010. Along with him, six other co-accused are also facing the trial including his son (Sunny).

(2.) Pursuant to notice, Mr. Basotra, learned AAG has put in appearance on behalf of the respondent-State.

(3.) The allegations as culled out from the challan are: