VARDICHAND Vs. RAMESHWAR

JUDGEMENT

(1.) THIS revision petition has been filed against the order dated 10.11.2005 passed by Sessions Judge, Mandsaur, in Sessions Case No. 142/2005, whereby accused persons were discharged from the offence of section 307 of the Indian Penal Code and the matter was sent to Chief Judicial Magistrate, Mandsaur, for trial of the offences punishable under sections 147, 148, 325, 324, 323 and 341 of the Indian Penal Code.

(2.) THE incident was reported by the complainant to the police and offence was registered as Case No. 420/2004 against accused person under different sections but as section 307 of Indian Penal Code was not impleaded and the charge-sheet submitted by the police, so complainant filed a private complaint before the trial Magistrate who committed matter to the Court of Sessions for the trial of the accused persons under section 307 of Indian Penal Code also.

(3.) AGGRIEVED by the findings arrived at by the learned Sessions Judge the present petition has been filed.