LAL RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS miscellaneous petition is directed against the order dated March 13, 1989, passed by the Sessions Judge, Merta, by which the learned Sessions Judge partly allowed the revision petition filed by the petitioners.

(2.) PREMA Ram, on September 6, 1985, lodged a First Information Report at the Police Station, Makrana, against Pancha Ram, Lala Ram, Jodha Ram, Sukh Ram, Mohini, Roopa Ram and Mangi Lal for the offence under Sections 419, 420, 423, 406 and 120B of the Indian Penal Code. The police, after necessary investigation, presented the Final Report in the matter. The learned Munsif and Judicial Magistrate, First Class, Makrana, by his order dated October 28, 1985, did not accept the Final Report and took cognizance against the accused under Sections 423 and 120B, IPC and issued process. Dissatisfied with the order dated October 28, 1985, passed by the learned Munsif and Judicial Magistrate, Makrana, taking cognizance against the accused, the accused preferred a revision -petition before the learned Sessions Judge, Merta. The learned Sessions Judge, by his order dated March 13, 1989, allowed the revision petition filed by the accused in part and discharged the accused Pancha Ram for the offences under Sections 423 and 120B IPC, as according to the learned Sessions Judge, no case under Sections 423 and 120B IPC is made -out against the accused Pancha Ram. But so far as the other accused are concerned, he maintained the order passed by the learned Magistrate taking cognizance against the petitioners. It is against this order that the present petition under Section 482 Cr.P.C. has been filed.

(3.) AFTER perusal of the record, I am of the opinion that the order passed by the learned Courts below cannot be said to be, in any way, perverse or illegal.