SHYOPAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal revision petitions under Sec. 397 r/w Sec. 401 Cr.P.C have been preferred by the accused- petitioners for quashing and setting aside of the order dtd. 27/3/2023 passed by the Court of learned Addl. Sessions Judge, Bundi (Raj) (for short the 'trial Court') in Sessions Case No.141/2020 titled 'State v. Sattu @ Satyanarayan and Ors.', whereby charges have been framed against the petitioners and prayer to discharge them from the charges leveled against them for offences under Ss. 148, 341, 323 r/w 149, 325 r/w 149 and 307 r/w 149 IPC has been made.

(2.) Brief facts of the case as placed before this Court are that; on 7/6/2020, the complainant, Pappu Lal and his nephew Tolachand, were coming back to their village after visiting Ambarani Mataji Dhaneshwar. On their way, right before Dora village, the accused-petitioners, Sattu, Devlal, Rajaram, Nandkishore, Jagdish and Shyopal suddenly got in their way and stopped them. The accused-petitioners hit the complainant on his head, both arms and both legs. They continued to beat him up even after he fell down on the ground, due to which he injured his left eye and nose. When some people, passing by, tried to rescue the complainant and his nephew, the accused-petitioners ran away. On the basis of the parcha bayan of complainant, Pappu Lal, an FIR No. 91/2020 was lodged at Police Station, Dabi.

(3.) Upon investigation, the police filed the charge-sheet u/s 148, 341, 323 r/w 149, 325 r/w 149 and 307 r/w 149 IPC before the learned Trial Court. Thereafter, the trial Court framed charges for the said offences vide order dtd. 27/3/2023. Therefore, aggrieved by the framing of charge order dtd. 27/3/2023, the accused-petitioners have preferred the present Criminal Revision Petition.