TIRTH SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal revision petition filed by the petitioners against the order dtd. 21/11/2024 passed by the learned Addl. District and Sessions Judge, Khajuwala, District Bikaner, in Sessions Case No.52/2024, by which the learned trial Court has framed the charges against the petitioners for offence under Ss. 307, 325, 323 and 341 of IPC.

(2.) Brief facts of the case are that complainant Bahadur Singh filed an FIR No.68/2024 at Police Station Pugal, District Bikaner to the effect that he was going to bring the household articles. When he reached at 4 KWM Fanta then accused Balwant Singh, Saroop Singh, Shrawan Singh alongwith 2-3 other persons came and assaulted him with intention to kill him. In the said incident, he received injuries on his head and other parts of the body. On this report, a case was registered against the petitioners.

(3.) After investigation, Police submitted charge-sheet against the present petitioners and thereafter the case is committed for trial before the District and Sessions Judge, Khajuwala, Bikaner, where the charges of the case have been framed against the accused petitioners.