SHIV SHANKAR Vs. STATE

JUDGEMENT

(1.) By this petition under Section 397, 401, 482 Cr Indian Penal Code the petitioners have challenged an order ddated 1.8.1994 by which charges were framed against the petitioners under sections 308,452,325,323,506,341.P.C.

(2.) It is alleged in the F.I.R. that on 3.11.1992 at about 4.20 P.M., Kumari Saraswati, daughter of Shri Surat Singh was in her house in Panna Mamurpur, Narela, Delhi when petitioners No-1,2,3 & 5 reached there , (bare handed) and started beating Saraswati and dragging her. Her mother Smt. Om Wati and her aunt Krishna tried to save her. In the meantime it is alleged that petitioner No.4 carrying iron rods, 'jalli' sword and lathi came there and distributed the weapons to the other petitioners. Her mother and aunt were also beaten. Her father Sh. Surat Singh also reached there and he was also injured by the petitioners.

(3.) The English translation of the statement of Kumari Saraswati who lodged the report and which contains the details of the occurrence is as follows:-