NAVNEET @ NITU & ANR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The epitome of the facts and material, culminating in the commencement, relevant for deciding the core controversy, involved in the instant revision petition and emanating from the record is that, in the wake of complaint of complainant Himmat son of Ram Kumar, a criminal case was registered against the petitioners-accused, vide FIR No.63 dated 12.3.2012 (Annexure P1), on accusation of having committed the offences punishable under Sections 304 and 364 read with section 34 IPC, by the police of Police Station Tosham, District Bhiwani.

(2.) After completion of the investigation, the police submitted the final police report (challan) (Annexure P9) against the accused under sections 120-B, 364, 304 and 376(2)(g) read with section 34 IPC.

(3.) Taking into consideration the report u/s 173 Cr.PC and other documents appended therewith, the trial Judge came to the conclusion that a prima facie case is made out and charge sheeted the accused for the commission of offences punishable under sections 120-B, 364, 376(2)(g) and 304 read with section 34 IPC, by virtue of impugned order and separate charge sheet dated 22.8.2012 and the case was slated for evidence of the prosecution.