AMEEN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This Criminal Revision under Section 397/401 of the Code of Criminal Procedure is directed against the order dated 22-11-2000 passed by VIIth Additional Sessions Jundge, Jabalpur in Session Trial No. 701/2000.

(2.) The learned Session Judge has framed two charges against the petitioners. One against under Section 365 of the Indian Penal Code and the another under Section 329 of the Indian Penal Code. The learned counsel states that the petitioners are not aggrieved by framing the charges under Section 365 of the IPC but argued that there is no material for framing a charge under Section 329 of the IPC.

(3.) The facts of this case as per charge sheet are that the peitioners waylaid the complainant Deepak Rajput in front of Saint Alovsius School Gate and stopped him. Then they brought him near Railway Colony, Jabalpur on the point of knife. He was given beating and was physically assaulted. They kept confined him in Madar Tekri and in the village Shobhapur. The offence was committed by the petitioners with a view to put pressure upon the complainant so that he may not give evidence in a different criminal case. Now it is being argued that the offence under Section 329 of the IPC is not made out.