GOVERDHAN GOPAL Vs. STATE

JUDGEMENT

(1.) THE petitioners have preferred this revision against the order of framing of charge under Sections 302, 327,147,148,447 and 149 RPC passed by the learned Sessions Judge, Kathua on May 3, 2008. It is averred that FIR No. 196/2007 was registered by the Police Station Kathua. Prior to this FIR No. 195/2007 had been registered by Police Station Kathua at the behest of petitioner No. 5.

(2.) THE grievance set out by the petitioners is that the trial court has framed charge even though some of the accused persons were entitled to discharge. They state that no reasons have been given by the trial court while framing the charge even though detailed arguments were addressed on behalf of the petitioners. Having failed to persuade the trial court to pass a detailed order the present petition has been preferred.

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