PADMARAM @ DEVARAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present criminal revision petition filed by the petitioners against the order dtd. 14/2/2023 passed by the learned Sessions Judge, Jodhpur in Sessions Case No. 16/2020, by which the learned Trial Court has framed the charges against the petitioners for offence under Ss. 341, 427, 307 and 307/34 of IPC.

(2.) Brief facts of the case are that complainant Rajuram filed an FIR No. 196/2019 at Police Station Shergarh, District Jodhpur to the effect that he was going to his village in his car bearing registration No. RJ-19-CF-2067. Upon reaching near Urajnagar, accused petitioner No. 1-Padmaram was standing with his tractor bearing registration No. RJ-43-RA-0136 and petitioner No. 2 Hukmaram alongwith Hadmanram approached from behind the respondent No. 2 in his vehicle bearing registration No. RJ-23-GA-9507 and hit the complainant's vehicle. It was further alleged that accused petitioners hit the complainant's vehicle repeatedly, due to which the car was completely broken, thereafter they assaulted him with sticks and iron rod. It was further alleged that accused persons often abuse the complainant and his father whenever they see him and threaten to kill him. 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 & Sessions Judge, Jodhpur, where the charges of the case have been framed against the accused petitioners.