JASWANT RAI Vs. STATE

JUDGEMENT

(1.) The petitioner no.1 is the injured / victim and the petitioner no.2 is his brother. The petitioners have challenged the impugned order dated 04.8.2004 to the extent that respondent no.4 (Raju) has been discharged from the offences under Sections 307/34 IPC whereas the other accused namely Praveen Kumar and Manoj have prima facie been found to have committed offences under Section 307/34 IPC and charges have been framed accordingly as against them.

(2.) Notices were issued to the respondents. Despite service, apart from the State, none of the respondents 2 to 4 have entered appearances. Since the respondents have been duly served, this revision petition is taken up in their absence.

(3.) The learned counsel for the petitioners referred to the order dated 04.8.2004 In that order it is, inter alia, recorded as under : -