SHAM LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioners have filed this criminal revision against the order dated 18.8.2004 passed by the learned Additional Sessions Judge, Panchkula on an application filed by the prosecution under Section 319 Cr.P.C., vide which they have been summoned under Sections 328, 342 read with Section 34 I.P.C. for facing the trial in Sessions case No. 8/26.04.2004 on FIR No. 30 dated 17.2.2004.

(2.) IN this case, FIR No. 30 dated 17.2.2004 under Sections 328, 307, 342, 376 and 34 IPC was registered at Police Station, Sector 9, Panchkula, on the basis of the statement made by Ms. Amrita aged about 21 years. In the FIR, specific allegations have been leveled against both the petitioners to the effect that they caught hold of her and put some poisonous substance in her mouth forcibly with the help of two labourers.

(3.) I have heard the counsel for the petitioner and gone through the record of the case.