HEMANT SHARMA AND ORS. Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE present revision petition has been filed by the petitioners against the order framing charge dated 05.01.2015 and charge sheet dated 05.01.2015 passed by the Additional Sessions Judge, Faridabad, whereby, the charge under Sections 306, 506 read with Section 34 IPC have been framed against them.

(2.) THE order framing charge as well as charge sheet are subject matter of challenge in the present revision petition.

(3.) LEARNED counsel for the petitioners has relied upon the judgment of Hon'ble the Apex Court in case Tutul Kumari Sen vs State of Jharkhand and another : 2009(13) SCC 495 in support of his contentions.