SUMIT MEHRA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed against order dated 14.7.2010 passed by learned Sessions Judge, Faridabad, vide which he petitioner was charged for offences punishable under Sections 376, 313 and 506 IPC.

(2.) I have heard learned counsel for the revision-petitioner and have gone through the impugned order, passed by learned Sessions Judge, Faridabad.

(3.) Law is well settled that at the time of framing of charge, only prima facie case is to be seen and even if there is strong suspicion about he commission of offence and the involvement of the accused, it is sufficient for the Court to frame charge and that there is no necessity of formulating the opinion about the prospect of the conviction.