RAJ KUMAR Vs. STATE

JUDGEMENT

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

(2.) This revision is directed against the order dated 20.5.1997 passed by the Additional Sessions Judge, Delhi discharging respondents No.2 to 4 of the offences charged under Sections 308/452/34 I PC.

(3.) Briefly stated, facts giving rise to this petition are that on 20.3.1993 at about 11 P.M. while complainant Raj Kumar was going to sleep in the house of Satish, the respondent Rajinder met him on the way and threatened him. As per prosecution case white the complainant Raj Kumar was inside the house, respondents 2 to 4 secured their entry in the said house, and at that time, the respondent Rajinder was armed with hockey stick while respondent Laxmi Kant was armed with a lathi. It is alleged that respondent Jagdish caught hold of Raj Kumar and the remaining respondents belaboured him with their respective weapons, as a result whereof, he sustained injuries. On 21.3.1993, Raj Kumar lodged a report regarding the alleged incident at the Police Station Kanjhawala, Delhi. Investigation pursuant to the said FIR culminated into submission of a charge-sheet under Sections 308/452/34 Indian Penal Code against the respondents No.2 to 4.