SALMAN & ORS Vs. STATE & ANR

JUDGEMENT

(1.) This revision petition filed under Section 397/401 Cr.P.C is directed against the order dated 07.03.2018, passed by the Additional Session Judge-06, (South-East), Saket Courts, New Delhi, in SC No. 130/2017, framing charges against the petitioner for offences under Sections 308, 385, and 34 IPC. It is stated that on 10.10.2016, at about 3:25 A.M. an information was received that a man has been stabbed in front of Okhla Sabzi Mandi. The said message was entered vide DD No.6-PP at Police Post S.N. Puri.

(2.) In the hospital the complainant/respondent No.2 told the police that he conducts business of selling vegetables near Gate No. 2, Okhla Sabzi Mandi. It is alleged in the FIR that one Anwar/petitioner No.4 herein and his children Salman/petitioner No.1 herein, Shahrukh/petitioner No.2 herein and Imran/petitioner No.3 herein, who also do business of selling vegetables used to demand money from the complainant/respondent No.2 for conducting business there. It is stated that on 10.10.2016, the petitioners came to the complainant, Anwar was armed with a Danda, Imran and Shahrukh were armed with iron rods and Salman was armed with a knife. They demanded money from the complainant. It is stated that Shahrukh hit the complainant with the iron rod on his head. It is stated that all four of them started hitting the complainant. It is further stated that when the petitioner's brother, one Naazim, rescued him, Salman ran after him and that they also took away Rs.4,800/- of the petitioner. It is stated that the brother of the petitioner, Naazim, gave a call to the Police. The accused left after threatening the complainant of dire consequences. On the said statement, FIR No.609/2016 was registered on 10.10.2016, for offences under Sections 384/308/34 IPC. After investigation charge-sheet has been filed. In the charge-sheet it is stated that from the investigation conducted and the statements of the witnesses there is sufficient evidence for filing charge- sheet against the petitioners under Sections 308, 384, 34 IPC.

(3.) On 07.03.2018, by the order impugned herein, the learned Additional Session Judge-06, (South-East), Saket Courts, found that prima facie a case under section 308 IPC is made out against the accused/petitioners herein and charges under Sections 308, 384 and 34 IPC were accordingly framed. The petitioners pleaded not guilty and claimed trial. This order has been challenged in the present revision petition.