YOG RAJ Vs. GIRDHARI LAL

JUDGEMENT

(1.) THIS criminal revision petition has been directed against the order dated 15.11.2000 passed by the 1st. Additional Sessions Judge, Jammu (hereinafter "Sessions Judge") whereby he has remanded the complaint committed to him by the City Judge Judicial Magistrate 1st Class vide order dated 18.7.2000 and also discharged the co -accused while framing charge against accused Girdhari Lal.

(2.) THE impugned order has been challenged on the ground that the learned sessions judge has erred while discharging the other accused and directing Girdhari Lal accused to face trial before the learned magistrate.

(3.) I have heard the learned counsel for the parties and perused the record.