JAGDISH Vs. STATE OF HARYANA

JUDGEMENT

(1.) INSTANT revision petition has been filed by the petitioners against the impugned order dated 17.04.2015 passed by learned Additional Sessions Judge -I, Fatehabad, whereby charges have been framed under Sections 148, 307, 429, 506 IPC read with Section 149 IPC against the petitioners.

(2.) BRIEF facts of the case are that Salochana Devi complainant has got registered an FIR No. 357 dated 13.10.2011, under Sections 307, 429, 506 IPC and 25/27 of the Arms Act, at Police Station Ratia, District Fatehabad against the petitioners and their co -accused. After the investigation, challan was submitted against the petitioners and other coaccused. Vide impugned order dated 17.04.2015, the trial Court has framed the charges under Sections 148, 307, 429, 506 read with Section 149 IPC against the petitioners. Hence, this criminal revision petition.

(3.) I have heard learned counsel for the petitioners and perused the record. Vide impugned order dated 17.04.2015, learned Additional Sessions Judge has observed as under: -