NARENDER SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Petitioner-Narender Singh has preferred this revision petition to challenge the order dated 10.01.2017 passed by the Additional Sessions Judge, Kurukshetra, whereby his application for framing the charge against respondent Nos.2 and 3 for commission of offences punishable under Sections 307 and 447 IPC in the cross-case arising out from FIR No. 111 dated 03.05.2016, under Sections 307, 506, 34 IPC and Section 27 Arms Act, 1959, Police Station, Ladwa, District Kurukshetra, was dismissed.

(2.) According to the final report submitted by police, respondent Nos.2 and 3 were involved in commission of offences punishable under Sections 323, 325 and 34 IPC and the trial Court, as such, framed thecharges against them.

(3.) The facts, in brief, leading to the revision petition are as under:-