SATNAM MOGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition under S. 482, Cr. P.C. has been filed by Satnam Moga and Kishore Singh against the order of learned ACJM, Sriganganagar dated 31-3-95 whereby the petitioners along with two others were charged for offences under Ss. 406 and 498-A, IPC in respect of FIR No. 432/92 registered at P. S. Kotwali, Sriganganagar.

(2.) The present petitioners have come up before this Court against framing of charges by the learned ACJM, Sriganganagar on the ground inter alia that framing of charge against the petitioners amounts abuse of the process of the Court within the meaning of S. 482, Cr. P.C.

(3.) The main thrust of the argument of the learned counsel for the petitioners before me is that the learned Magistrate has no authority in law to frame charge against the petitioners under Section 240, Cr. P.C. as according to him there is no material on record regarding performance of 'saptapadi'.