BHAGWANTI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioners against the order dtd. 6/6/2023 passed by learned Additional Sessions Judge No.2, Nohar, District Hanumangarh by which the trial court framed the charges against the petitioners for offences under Ss. 365, 308, 325, 323, 341, 342, 452, 427, 382, 148, 149 IPC.

(2.) Brief facts of the case are that the complainant submitted a written report before the S.H.O. Police Station Gogamedi to the effect that on 15/4/2019 when he was cleaning the liquor shop, at that time, all the accused persons armed with lathi and iron rods assaulted him, ransacked the shop and took away a sumo f Rs.15,350.00.

(3.) After usual investigation, the police filed challan against the accused petitioners before the competent court and thereafter, the case was transferred to the court of Additional Sessions Judge No.2, Nohar, Hanumangarh and after arguments on charge, charges were framed against the petitioners for aforesaid offences. Counsel for the petitioners submits that there is no direct or indirect evidence available on record to connect the petitioners with the alleged incident. It is argued that the petitioners have been falsely implicated in this case for political reasons as there are cross cases between the parties, therefore, the impugned order dtd. 6/6/2023 passed by the learned trial court is liable to be quashed and set aside.