MOHINDER SINGH Vs. AMARJEET SINGH

JUDGEMENT

(1.) THE accused petitioner have filed this revision petition against the order dated 30-4-1988, passed by the Chief Judicial Magistrate, Karnal, summoning the petitioners to face trial, for offences under sections 323, 452 and 506 read with section 34 of the Indian Penal Code, on the complaint of Amarjit Singh complainant, inter alia on the ground of lack of application of mind by the trial Court to the facts and circumstances of the case. It is further averred that the above referred complaint is a device to put pressure upon the accused-petitioners to effect compromise in the civil and criminal litigation inter-parties over the possession of some property.

(2.) THERE is no need to go into the details of the facts contained in the complaint as the appraisal of evidence for the purpose of summoning the accused for facing trial is the sole domain of the trial Court. The impugned order passed by the trial Court reads as under :-

(3.) FOR the reasons given above, there is no merit in this revision petition and the same is ordered to be dismissed.