HARI PRASAD SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioner against the order dtd. 25/7/2024 passed by the learned Additional Sessions Judge, Kuchaman City, District Didwana Kuchaman in Sessions Case No. 74/2021 whereby, the Trial Court has framed charges against the petitioner for offences under Ss. 341, 323, 325, 327, 329, 384 read with 34 IPC.

(2.) Brief facts of the case are that the respondent complainant submitted a written report before the SHO, P.S. Kuchaman city, District Nagaur to the effect that on 10/4/2014 when he was sitting at Todu Chaywala hotel, one Hari Prasad who had bought land and dispute was going on, came alongwith Shivraj and started beating him with fist and blows. The accused persons allegedly threatened the complainant and also took away gold idol tied on his neck.

(3.) On this report, the police started investigation and after due investigation, the police filed challan against the present petitioners for offence under Ss. 341, 323, 325, 384, 327/34 IPC. Thereafter, the case was committed before the learned Additional Sessions Judge, Kuchaman city, where arguments on charge were heard and after hearing the arguments, learned Trial Court framed charges against the petitioners for offence under Ss. 341, 323, 325, 327, 329, 384/34 IPC.