BINDU Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioners impugn order dated 28.03.2017 whereby the Revisional Court has reversed the order on charge dated 28.01.2017 passed by the Trial Court in case FIR No.944/2015 under Section 323/341/354/509/506/34 IPC, P.S.Vasant Kunj (North).

(2.) By order dated 28.01.2017, the Trial Court had discharged the petitioners of all offences. By the impugned order dated 28.03.2017 the Revisional Court set aside the order of the Trial Court discharging the petitioners and directed framing of a charge under Section 323/34 against the petitioners and under Section 509 and 354 against the petitioner No.2.

(3.) Subject FIR was registered on the complaint of one Ms. Vandana Sharma. Petitioners are the mother and son and neighbours of the complainant.