LAXMAN SINGH, S/O. BAHADUR SINGH MEHRA, Vs. STATE OF UTTARAKHAND, THROUGH SECRETARY AND MS. HEMLATA, D/O. DEVENDRA SINGH MEHRA, W/O. KHARAK SINGH MEHRA

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against the order dated 25.08.2010, passed by the trial court (Additional Chief Judicial Magistrate, Kashipur), whereby said court has decided to frame the charge against the revisionists namely Laxman Singh, Ms. Tara Mehra, Ms. Parwati Devi and Ms. Hema Dhyani.

(3.) HOWEVER , the trial court at the stage that framing of the charge has to see whether from the evidence on record if taken to be true ingredients of the alleged offences for which the charge sheet is filed, are made out or not. The truthfulness of the evidence is to be examined during trial after the witnesses are cross examined.