PANCHURAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS revision petition has been filed against an order dated 4.2.1993 by the learned Additional Sessions Judge (Fast Track) Parbatsar whereby an order for framing charges under Sections 148, 447, 323/149, 325/149 and 307/149 was passed.

(2.) THE FIR was lodged by Bhaguram S/o Rekha Ram Jat on 8.4.1999 at 1.30 p.m. at police station Parbatsar to the effect that on that day at about 10 a.m. when he, his brother Dularam and nephew Bhanwara Ram were working in their agricultural field, the petitioners came armed with iron-rods, 'Kulhadis' and 'Lathis' and attacked Bhaguram, Dularam and Bhanwara Ram and caused injuries to them. Further, it was stated that while leaving the place, the accused persons took away certain agricultural instruments with them. A case under Sections 147, 148, 149, 447, 323 and 379 was registered.

(3.) THE learned trial court ordered to frame the charges in the aforesaid manner.