BHUPENDRA SINGH VERMA Vs. STATE (NCT OF DELHI)

JUDGEMENT

(1.) Petitioners impugn judgment dated 26.04.2016, whereby, the Revisional Court has allowed the revision petitions filed by respondent No.2 as also the State impugning the order of charge of the Trial Court dated 17.12.2015.

(2.) The Trial Court, by order dated 17.12.2015, had framed a charge against the petitioner No.1 Bhupender Singh Verma under Sections 354/354A/323 IPC but had discharged the petitioners of the offences under Sections 452/506 IPC and petitioner Nos. 2 to 4 of the offences under Sections 354/354A/323 IPC.

(3.) Respondent No.2 complainant is the sister-in-law of the petitioner No.1 being his brother's wife. Petitioner No.2 is the wife of the petitioner No.1. Petitioner Nos.3 and 4 are the daughters of the petitioner Nos.1 and 2.