RABINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS revision petition is filed against the orders of the Sessions Judge, Faridkot in Criminal Revision No. 29 of 7.9.1993, dated 8.1.1994.

(2.) THE facts leading to the filing of the present revision petition may briefly be stated as follows :-

(3.) THE learned counsel for the petitioners argued that the offences under sections 186/332 IPC cannot be tried by the Magistrate in view of the specific provision cone in Section 195 of the Cr.P.C. and that the other offences were also committed during the course of the same transaction and, therefore, the learned Sessions Judge erred in allowing the revision petition filed by the State and directing the Magistrate to frame charges against the accused.