RAVINDRA KUMAR RAMPURIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioners against the order dtd. 21/5/2024 passed by the learned Additional Sessions Judge No. 2, Bikaner in Sessions Case No. 27/2023 whereby, the Trial Court has framed charges against the petitioners for offences under Ss. 302, 201, 120B I.P.C.

(2.) Brief facts of the case are that the respondent complainant filed a F.I.R. stating therein that he was having an agricultural land situated a Jaipur road, Bikaner and some of the property was sold by his father and forefather. It was alleged that the petitioners and other persons illegally got transferred some part of the property in their name. It was further alleged that since respondent No. 2 was residing outside, therefore, he had given power of attorney to daughter Monalisa who was handling the property and the disputes going on with regard to the property. It was alleged that on 4/2/2021, one Bhawani Singh alongwith other persons killed her daughter.

(3.) The police after investigation filed charge-sheet against accused Bhawani Singh under Sec. 302 I.P.C. and against accused Mukesh Dholpuria, Naresh Dhawal under Ss. 465, 468, 471, 120B I.P.C. and against the accused Poonam Yadav, for offence under Ss. 201 and 120B I.P.C. The investigation in respect of present petitioners and one Jaswant Singh was kept pending. Thereafter, charges were framed against co-accused.