INDERJEET & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) -By the instant criminal revision under Sec. 397/401 of the Code of Criminal Procedure, 1973 (for short "the Code" hereinafter), the petitioners have assailed the order dated 25.2.2005 passed by the Judicial Magistrate No.2, Sri Ganganagar (for short "the trial Court" hereinafter) in Criminal Case No.42/2004, whereby the trial Court framed charges against the petitioners for the offences under Sections 406 and 498-A I PC. Aggrieved by the order impugned framing charges against the petitioners, the petitioners have filed the instant criminal revision.

(2.) I have heard learned counsel for the parties and perused the order impugned.

(3.) Learned counsel for the petitioners submits that the statements of the witnesses recorded under Sec. 161 of the Code, which are sought to be produced, are contradictory and therefore, the trial Court fell in error in framing the charges against the petitioners. Learned Public Prosecutor and the counsel for the complainant support the order impugned.