SHEO RAM Vs. DARI SINGH

JUDGEMENT

(1.) PETITIONER Sheo Ram filed a complaint against Dari Singh and others. After recording of the preliminary evidence, learned Additional Chief Judicial Magistrate, Narnaul on January 7, 1992 passed an order summoning the respondents with respect to offences punishable under Sections 323 and 506 of the Indian Penal Code.

(2.) THE respondents preferred a revision petition. On February 17, 1993, learned Additional Sessions Judge, Narnaul accepted the revision petition and set aside the order of the learned trial Court. It was held that the order passed by the learned Magistrate was not in accordance with law because he had not applied his mind to the evidence on the record. The case was remitted to the learned trial Court for disposal in accordance with law.

(3.) SUB -section (1) to Section 204 of the Code of Criminal Procedure runs as under :-