ONKAR & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Only grievance of the petitioner is that the learned Additional Sessions Judge hearing Cr. revision petition No. 52/91 (31/91) State Vs. Onkar & Others , did not hear the petitioners and decided revision petit ion against them, even though no notices had been served upon them as required by the law.

(3.) It appears that the petitioners, Onkar, Banshidhar, Mamraj, Kurda, Heeraram & Mehtab, were arrayed as accused- persons before the learned Munsif & Judicial Magistrate, 1st Class, Sikar in Cr. Case No. 192/1987. The learned Magistrate by his order dated 12..3.1991 discharged all the petitioners of offences of Sections 147, 148, 323, 324 & 451, IPC. The State preferred a revision petition against the said order in the Court of the learned Sessions Judge, Sikar and the revision petition was made over to the Court of the learned Additional Sessions Judge, Sikar for disposal.