TRILOK CHAND Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision has been preferred by the petitioners for assailing the order dated 21.08.2017 passed by the learned Additional Sessions Judge, Bhadra in Sessions Case No.23/2017, whereby charges were framed against the petitioners herein for the offences under Sections 308/34, 323/34, 325/34 and 354/34 IPC.

(2.) The main grievance of the petitioners in this revision is regarding the charge under Section 308 IPC. In this regard, Mr. S.D. Goswami, learned counsel representing the petitioners, drew the court's attention to the following conclusions drawn by the Investigating Officer in the charge-sheet :-

(3.) It may be mentioned herein that the Investigating Officer found only the two petitioners involved in the offences and the other persons named by the complainant in the FIR and the statements of the witnesses were exonerated. The complainant filed an application under Section 193 CrPC, which was dismissed. However, qua the petitioners, the learned trial court proceeded to frame charges as above.