RAJINDER SINGH Vs. RAM KUMAR NAIN AND OTHERS

JUDGEMENT

(1.) Crl. Misc. No.38978 of 2012

(2.) Crl. Revision No.1938 of 2012

(3.) On presentation of the complaint, the complainant led preliminary evidence on the basis of which the accused were summoned to stand trial for an offence punishable under sections 323, 325, 356, 506, 357 and 149 IPC. The case was committed to the court of session. Charge was framed for an offence punishable under sections 109, 323, 324 , 395, 397 and 506 read with section 34 IPC, to which accused pleaded not guilty and claimed trial.