AJAY KUMAR SINGH Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) This revision petition is directed against an order of charge dated 30th July, 2002 whereby the petitioner was charged with having committed offences under Sections 348/330 read with Sections 120B/130/348 IPC and under Section 195 Cr.P.C.

(2.) It would be useful to narrate the facts which have been stated by the trial court in the impugned order. The relative part of that order is hereby extracted below:

(3.) After investigation, the CBI, which was entrusted with the proceedings, filed a charge sheet on 8th April, 1996. The Court thereafter heard counsel for the parties and proceeded to frame charges.