GANESH PATEL Vs. STATE OF MP

JUDGEMENT

(1.) After arguing at length, learned counsel for the applicants prays for withdrawal of the petition. Since he has argued at length therefore, this Court is of the view that this matter should be disposed of on merits. Heard.

(2.) This revision petition has been preferred by the applicants u/s 397/401 of Cr.P.C being aggrieved by the order dated 19/07/2013 passed by Ist ASJ, Damoh in S.T. No. 211/2012 whereby trial Court has framed the charges u/s 147, 294, 323/149, 307/149, 506 (2) of IPC.

(3.) Witnesses came to rescue then applicants fled away from the spot. On the basis of aforesaid report, an offence u/s 323, 307, 294, 506/34 of IPC has been registered against the applicants. Injured person was sent for medical examination. After due investigation, applicants were charge sheeted before the JMFC, Patharia who in turn committed the case to the Court of Sessions. Sessions Judge committed the case to the Court of ASJ, who framed the charges as mentioned hereinabove. Hence, this petition.