GURDEEP SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS is a criminal revision and has been directed against the order dated 20.8.1997 passed by the Court of Addl. Sessions Judge, Karnal, who decided to frame a charge under Sections 323, 506 and 306 read with Section 34 IPC against the petitioners.

(2.) THE brief facts of the case are as follows :-

(3.) AGGRIEVED by the said order dated 20.8.1997, the present revision.