POORA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition is directed against the order dated 20.2.1993 of the learned Addl. Sessions Judge, Bali, whereby the charges for the offences under Sections 366, 452 and 494 Penal Code were framed against the accused petitioner Poora Ram.

(2.) On 2.7.91, one Rama lodged a report with the police alleging that on 2.7.91 .at 2 A.M. when all the members of the family were sleeping in his house, co-accused Vela Ram & Ors., came in a jeep armed with lathies and they forcibly took away Mst. Ukardi, the daughter of the complainant. After investigation, the challan was filed against the co-accused Vela Ram, Mangilal, Heera and Kala Ram for the offences under Sections Penal Code and the trial proceeded against them. On 3.5.92, a supplementary challan was filed against the petitioner, after recording the supplementary statements of the prosecution witnesses after seven months of the incident, the case was committed to the court of Addl. Sessions Judge, Bali, who after hearing, framed the charges for the offences under Sections 366, 452 and 494 Penal Code on 20.2.93 against the petitioner. Aggrieved by this order of framing charges, accused petitioner has preferred this revision petition.

(3.) I have heard the arguments of both the sides.