PRITHVI SINGH Vs. STATE

JUDGEMENT

(1.) Instant criminal revision petitions have been filed under Section 397 & 401 Cr.P.C against the order dated 13.01.2020 passed by the learned Special Judge, SC/ST (Prevention of Atrocities Act Cases), Barmer in Sessions Case No. 297/2018 whereby, the learned trial court has framed charges against the petitioners for offences under Section 308 read with 308/34, 326 read with 326/34, 325 read with 325/34, 323 read with 323/34, 341 read with 341/34, 452 read with 452/34 IPC.

(2.) Brief facts of the case are that the complainant respondent filed a written report before the S.H.O Police Station Kotwali, Barmer stating therein that on 31.07.2018 at about 6:00 PM in the evening, he was sitting alongwith his son Jitender, the petitioners came and demanded money for liquor. Upon refusing, the petitioners gave beating to Jitender causing multiple injuries on his body including grievous injury.

(3.) On this report, FIR No. 338/2018 was registered at Police Station, Kotwali Barmer for offence under Section 452, 341, 323, 327, 308 & 392 IPC. After thorough investigation, police submitted chargesheet against the petitioners and now charges have been framed against them as mentioned above.