RAJEEV SHARMA AND ORS Vs. STATE OF J&K

JUDGEMENT

(1.) In the instant Criminal Revision, the petitioners have assailed the validity of order dated 10.11.2017 passed by the learned 1st Additional Sessions Judge, Jammu, by virtue of which, they have been charged for commission of offences punishable under Section 302/34 RPC.

(2.) Petitioners have filed the instant criminal revision on the following grounds:-

(3.) I have heard learned counsel for petitioners as also for opposite side at length. I have also gone through the law on the subject.