RAKESH KUMAR Vs. STATE

JUDGEMENT

(1.) After hearing learned counsel for the parties, I propose to dispose of this revision at the stage of admission itself.

(2.) This revision is directed against the order dated 20.5.1999 passed by the Addl. Sessions Judge in Sessions Case No. 28/97 directing framing of the charge under Section 392/120-B Indian Penal Code against the petitioner.

(3.) Briefly stated, facts giving rise to this revision are that on 19.11.1993, the co-accused Narender Kumar and Vinesh Kumar committed robbery and in the course of the commission of such robbery, they used deadly weapons and looted ornaments and cash belonging to the complainant. Investigation pursuant to the FIR lodged by the complainant culminated into submission of a charge- sheet under Sections 392/397/120-B Indian Penal Code against the petitioner and the other co-accused persons. On consideration of the documents referred to in Section 207 Cr.P.C. and after hearing the parties, the learned Addl. Sessions Judge also framed the impugned charge under Sections 392/120-B Indian Penal Code against the petitioner vide orders dated 20.5.1999. Feeling aggrieved, the petitioner has come up in revision before this court.