SIDHARTH SARPAL Vs. CENTRAL BUREAU OF INVESTIGATION

JUDGEMENT

(1.) THE petitioner by way of the present Revision Petition has prayed for setting aside the order dated 22.1.2013 passed by learned Special Judge, Shimla ordering framing of charges against the petitioner under Sections 306 and 201 of the Indian Penal Code and subsequent order dated 28.3.2013, whereby charges have been framed against him.

(2.) AFTER completion of the evidence, challan was up against the petitioner for having committed offence punishable under Sections 306 and 201 IPC, while disciplinary proceedings were recommended against the other named persons i.e. Sh. Pardeep Kumar and Mathura Dass for unauthorizedly entering the house of the deceased and carrying out the search. In so far as Smt. Uma Sarpal is concerned, no finding was given against her nor was she accused in the present case.

(3.) I have heard the learned counsel for the parties and gone through the records of the case.