RAMESH SHARMA Vs. JAGAT SINGH NAGAR & ORS

JUDGEMENT

(1.) The first information report (FIR) no.120/10 was registered by police station Kalkaji on the basis of statement of the petitioner recorded on 17.03.2010 after he had been examined medically at All India Institute of Medical Sciences (AIIMS) Trauma Centre. Upon completion of investigation, report under Section 173 of the Code of Criminal Procedure, 1973 was submitted in February 2012 seeking trial of the first to seventh respondents for offences punishable under Sections 365, 506, 379, 356, 348, 34 of Indian Penal Code, 1860 (IPC). The said respondents stood summoned. The case eventually came up for consideration of charge. By order dated 22.03.2014, the Metropolitan Magistrate found the charge made out for offences under Sections 365, 323, 379, 356, 342, 506 IPC read with Section 34 IPC. The said order dated 22.03.2014 was challenged in the court of Sessions by criminal revision petitions (nos.05/14 and 18/14), the first submitted by the petitioner (first informant) and the second by the first to seventh respondents (accused persons). The revision petition of the accused persons was allowed and they were discharged and in consequence of such result, while the revision petition of the first informant (the petitioner) was dismissed.

(2.) Aggrieved by the said result before the revisional court, the present petition was filed invoking the inherent jurisdiction of this court under Section 482 of the Code of Criminal Procedure, 1973 (Cr. PC).

(3.) Submissions of all sides have been heard and the record has been perused.