INDER PURI GOSWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant revision petition has been filed by the petitioner against the order dated 20.1.2020 passed by learned Additional Sessions Judge, Bali in Sessions Case No. 69/2016 whereby charges have been framed for offence under Sections 323, 458, 459, 354, 325/34 I.P.C.

(2.) Brief facts of the case are that on 13.5.2016, an FIR was lodged by complainant Smt. Sumitra Goswami alleging that on 12.5.2016 at about 9 PM in the night, while she was having dinner with her son at home, at that time accused persons armed with lathis, Koont, Kudala, and spade came and caught hold her hair braid and after dragging her started beating while sitting on chest. It is alleged that when the son of complainant intervened the accused persons then they gave beating to him also. Upon raising hue and cry, the accused persons ran away. It was alleged that the accused persons tried to kill her and her son and while entering into her home tried to outrage her modesty. On this report, the police registered an FIR for offence under under Sections 143,452, 323 and 354 I.P.C. and commenced investigation.

(3.) After usual investigation, the police filed a challan against the petitioner for aforesaid offences. Thereafter, arguments upon charge were heard and by way of impugned order dated 20.1.2020, charges were framed by the Trial Court against the petitioners for offence under Sections 323, 458, 459, 354, 325/34 I.P.C. Hence, this revision petition.