RAJNI FOUZDAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THESE three revisions are connected with the common order dated 20.11.2012 passed by the learned Additional Sessions Judge, Sohagpur, District Hoshangabad in an unregistered Sessions Trial which was for Crime No.174/2012 registered at Police Station, Sohagpur and therefore all these three revisions are decided with the common order.

(2.) THE applicants have challenged the order dated 20.11.2012 passed by the learned Additional Sessions Judge, Sohagpur in aforesaid Sessions Trial whereby the charges of offence punishable under Section 420, 468, 471 of I.P.C were framed against the applicants Ashok and Pawan Chouhan whereas the charge of offence punishable under Section 420 of I.P.C is framed against the applicant Rajni Fouzdar.

(3.) I have heard the learned counsel for the parties.