RAJENDRA PRASAD RAYAL S/O SRI CHANDI PRASAD RAYAL, VILL. NEPALI FARM P.O. SATYANARAYAN DISTT. DEHRADUN, Vs. STATE OF UTTARAKHAND AND MR. JITENDRA KUMAR INSPECTOR (C.B.C.I.D) DIVISION MEERUT DISTT. MEERUT

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the order dated 17.01.2011, passed by 3rd Fast Track Court/Additional Sessions Judge, Haridwar, in Sessions Trials No. 415 of 2008 and 92 of 2010, whereby said court has framed the charge of offences punishable under Section 218, 120B I.P.C., against the revisionists namely Rajendra Prasad Rayal, M.R. Dugtal and N.C. Johri.

(3.) LEARNED counsel for the revisionists pleaded that the revisionists are innocent. They have committed no forgery. However, having heard learned counsel for the parties and after going through the papers on record, this Court is of the view that at the time of framing of the charge, it is not required to be seen by the trial court, whether the revisionists are innocent, or not. What is required to be seen is that whether there was sufficient material to frame the charge, or not. From perusal of papers on record, it appears that at the stage of framing of charge, there was sufficient material to frame the charge, relating to offences punishable under Section 218, 120B I.P.C., against the present revisionists. They might be innocent, but that fact will be examined by the trial court after recording of evidence, whether, they have actually committed any offence, or not.