JASSU KHAN Vs. STATE

JUDGEMENT

(1.) By way of filing the instant Criminal Revision Petition, challenge has been made to the impugned order dtd. 26/3/2019 passed by the learned Additional Sessions Judge No.1, Parbatsar District Nagaur in Sessions Case No.46/2016 whereby the learned trial Court has directed to frame charges against the petitioners for the offences under Ss. 447/34. 341/34, 323/34 and 307/34 of the IPC.

(2.) Learned counsel for the petitioners submits that from the facts and circumstances of the case, apparently no case for framing charges under Sec. 307 IPC is made out against the petitioners, as neither there was any intent of the petitioners to kill the victim, nor the injuries caused the victims are such so as to bring the matter within the ambit of Sec. 307 of the IPC. Learned counsel further submits that he does not object to the framing of other charges as directed by the learned trial Court.

(3.) The office report dtd. 23/7/2019 reflects that the notice upon the respondent No.2 has been duly served, however, no-one is putting appearance on his behalf since inception.