RAM SAROOP Vs. STATE

JUDGEMENT

(1.) Vide this common judgment, both the above mentioned Criminal Revision Petitions being taken up for disposal.

(2.) Vide the instant petitions, the petitioners have assailed the order dated 27.04.2011 and Charge dated 13.07.2011.

(3.) Mr.Vikrant Dhama, learned counsel for the petitioners submit that the Court has passed the impugned order on charge considering the settled law into view that the court has power to sift and weigh the evidence for the limited purpose of finding out whether or not a prima facie case against accused has been made out.