TORAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition under Section 397/401 of the Code of Criminal Procedure 1974 preferred by the petitioners -accused is directed against an order dated 26/9/2012 passed in S.T. No. 3/2012 by the Additional Sessions Judge Ganjbasoda, district Vidisha, framing charge against accused/petitioners for commission of offence punishable under Section 307/149 of I.P.C.

(2.) THE facts, in short, just for the decision of this revision are that on 7/11/2011 at around 11 o'clock, in the noon, in village Karonda at the field of Khurd Teliwala the accused -petitioners after having armed with deadly weapons like farsa, luhangi, axe rushed to the field and restrained the complainant Rajesh from ploughing and on being objected the complainant Rajesh and his father Bhawani Singh Raghuvanshi were caused grievous injuries by the accused -petitioners with their respective weapons. On report, Crime No. 227/11 was registered against the petitioners for commission of offence punishable under sections 294, 324,451,506/34 of I.P.C. On committal, the session trial was commenced and charges, as mentioned above, have been framed against the petitioners/accused by the learned trial Judge, hence this revision.

(3.) ON the other hand, learned Panel Lawyer appearing for the State opposed the aforesaid prayer and supported the impugned order of framing of charge by the trial court. It is therefore prayed that the revision petition of the petitioners be dismissed.