MOHINDER SINGH Vs. UMRAV SINGH

JUDGEMENT

(1.) INTERIM order was passed by this Court on 18.03.2014 after due notice to the respondent. Thereafter case remained pending for arguments. With the concurrence of parties, arguments have been heard on merits of the main case.

(2.) IN this criminal revision, petitioner have assailed the order framing charge for the offences under Section 195/34 IPC by Additional Sessions Judge, Yamuna Nagar at Jagadhri.

(3.) UMRAV Singh -respondent filed a criminal complaint under Section 500/120 -B IPC and Section 194 IPC against the petitioners. In the said criminal complaint, allegations were made that death of Lala Ram was illegally twisted and a false FIR No.37 of 2004 under Section 304, 34 IPC Police Station Bilaspur was registered. In the said complaint, accused were acquitted and the death of Lala Ram was not proved to have occurred on account of any injury received by him at the hands of accused.