BHADAR SINGH & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This is a petition to quash charge under Secs. 307 and 307/34 IPC levelled against the petitioners.

(2.) I have heard the learned counsel for the petitioners as well as learned Public Prosecutor and the counsel for the complainant. I have also gone through the recored of the Lower Court.

(3.) The learned Additional Sessions Judge vide his order dated 1.8.1996 framed charge under Sec. 307 IPC against Bhadar Singh and Gopal Singh and under Sec. 307/34 against Vijay Singh and Madan Singh.