BASTI RAM & ORS. Vs. STATE

JUDGEMENT

(1.) The instant revision petition under Sec. 397 read with Sec. 401, Crimial P.C. has been filed by thirteen accused petitioners whereby the learned Additional Sessions Judge (Fast Track) Behror, District Alwar has framed charges against the accused- petitioners for offences under Sections 147,148, 323, 324, 325, 308 and 452 read with Section 149, IPC.

(2.) The relevant facts giving rise to this petition are that complainant Mamchand made a written report at P.S. Behror with the allegations that at about 8.30 p.m. on 26.2.2003 the complainant and his family members were in their house. The accused petitioners barged into their house all of a sudden and started abusing and beating them, as a result of which Dayaram, Balram, Santosh, Suman and Lekhram sustained injuries. An FIR being No. 82/2003 was registered on the basis of the aforesaid written report for offences under Sections 147, 148, 149, 341, 323, 308 and 452, IPC. After investigation, charge-sheet was filed in the Court of learned Additional Chief Judicial Magistrate, Behror for the aforesaid offences. The case being exclusively triable by the Court of Session, the case was committed to the Court of Session. On 31.5.2004, the learned Trial Court after hearing arguments framed charges as against the accused persons as stated hereinabove.

(3.) Aggrieved by the said order, the petitioners have filed this revision petition challengir, the order of framing of charge.