BISHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition moved under Section 482 Cr.P.C., the petitioner has sought quashing of the order dated 17.05.2012, passed by 2 learned Sessions Judge, Tehri Garhwal, in Criminal Revision No. 46 of 2010, whereby said court has affirmed the order discharging the accused by the trial court at the stage of Section 245 Cr.P.C.

(3.) THEREAFTER , the parties were heard on framing charge under Section 245 of Cr.P.C., on 03.09.2010, and the trial court (Civil Judge (Junior Division)/Judicial Magistrate, Tehri), after discussing the evidence came to the conclusion that there is no sufficient material on the record, to frame charge against the accused Prem Singh, Pingla Devi and Tara Devi, in respect of offences punishable under Section 504 and 506 of I.P.C. The trial court observed that PW-1 Bishan Singh, is not an eye witness of the incident, and PW-2 Ram Singh and PW3 Bhim Singh did not disclose as to how the accused insulted the petitioner. It is further found that there is no mention of threat given by the accused to the petitioner in the statement of the two witnesses. Aggrieved by said order dated 03.09.2010, the complainant (present petitioner) filed the criminal revision before the learned Sessions Judge. Said court also concurred with the view taken by the trial court, after hearing the parties.