SOHAN PURI & ANR. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition has been filed by the petitioners challenging the order dated 11.2.2009 passed by the learned Additional Sessions Judge (Fast Track), Jalore in Sessions Case No. 11/2009 (3/2009), whereby the learned Additional Sessions Judge has framed charges against the petitioners for the offences under Sections 447, 341, 323, 325, 325/34, 308 and 308/34, IPC.

(2.) Learned counsel for the petitioners submits that the grievance of the petitioners in this case is in relation to the charge under Sec. 308 IPC. He submits that the learned trial Judge has not passed any reasoned order and has framed the charges against the petitioners for various offences without any justification, he, therefore, prays that the matter deserves to be remanded back to the learned trial Court for re-consideration of the charge trader Sec. 308 Penal Code afresh. Learned counsel further submits that the injuries are simple in nature.

(3.) Learned Public Prosecutor has opposed the revision petition.