SATYENDRA PATEL Vs. STATE OF M P

JUDGEMENT

(1.) The applicants have preferred this criminal revision under Section 397 r/w 401 of the Cr.P.C. being aggrieved by the order dated 21.09.2015 passed by the Additional Sessions Judge Sehora, District Jabalpur, in Sessions Trial No.630/12 State of Madhya Pradesh through Police Station Sehora Vs. Satyendra and others, whereby the learned A.S.J. has framed charges against each of the applicants for the offences punishable under Sections 147, 148, 307 r/w 149 and 325 r/w 149 of the .

(2.) The brief facts necessary for the disposal of this criminal revision are given below:-

(3.) On 21.09.2015, the learned A.S.J. passed a laconic impugned order in the order sheet of the case holding that prima facie each of the applicants committed offences punishable under Sections 147, 148, 307 r/w 149 and 325 r/w 149 of the IPC. It is pertinent to mention at this stage that the learned Judge has framed charges against the applicants under Section 307 r/w 149 of the IPC in respect of the injuries sustained by injured Sanjay. Being aggrieved thereby, the applicants have preferred this revision.