BHOJA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of instant revision petition the petitioners Bhoja Ram, Hama Ram, Swaroopa Ram and Bhanwara Ram have challenged the order of the Additional Sessions Judge, (Fast Track), No. 2, Bikaner dated 15.9.2003, summoning the petitioners under Sec. 319 Cr.PC. taking cognizance against them for offence under Sec. 148, 307 or 307/149, 325 or 325/149, 323, 324 or 324/149, 342 I.P.C.

(2.) Briefly stated the facts of the case are that on 6.12.1998 Bagh Singh lodged a First Information Report stating inter alia that he was being assaulted by eight accused persons namely Hema Ram, Bhoja Ram, Jeevan Ram, Swaroopa Ram, Karna Ram; Bhanwara Ram, Bhagirath and Jetha Ram. It is alleged that Hema Ram inflicted injury on the head of Bagh Singh by Barchies. Jetha Ram inflicted a Kulhary blow on the back and rest of the accused persons inflicted injuries by lathies.

(3.) After usual investigation the Police found no case against Hema Ram, Bhoja Ram, Jeevan Ram and Swaroopa Ram. The charge sheet was filed against the four accused persons namely Karna Ram; Bhagirath, Jetha Ram and Mangilal for offence under Sec. 307 and allied offences. On being committed, they were put to trial before the court of Additional Sessions Judge (Fast Track) No. 2, Bikaner.