SARUP SINGH Vs. PELA RAM

JUDGEMENT

(1.) THIS is a revision petition filed by Sarup, Singh complainant directed against the order passed by the learned Additional Chief Judicial Magistrate, Rewari, dated 23rd May, 1991. By virtue of the impugned order, the learned trial court closed the evidence of the prosecution.

(2.) THE relevant facts for the purpose of the present revision petition are that a first information report had been recorded at Police Station Jatusana against the respondents with respect to the offences punishable under Sections 323/506/34 of the Indian Penal Code. A charge was framed against the respondents on 22nd July, 1986. The case was adjourned for evidence of the prosecution number of times. Certain witnesses were not present and their bailable warrants were issued.

(3.) NOTICE was issued to the respondents. Even an application has been filed by the respondents for vacation of the stay that has been granted but none appeared on the date when the case was listed for arguments. In these circumstances, the Court did not have advantage of hearing the respondents or their counsel.