SHYAM LAL MEENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner has preferred this revision petition aggrieved by order dated 12.01.2017 passed by Additional Sessions Judge, Gangapur City (Rajasthan) vide which the Court has framed charges under Section 302 read with Section 120-B of I.P.C. against the present petitioner.

(2.) It is contended by counsel for the petitioner that as per the prosecution case there was a property dispute between Shiv Charan Meena and Dr. Prakash Agarwal. It has come in the charge-sheet that Shiv Charan Meena contacted Yogesh for eliminating Dr. Prakash Agarwal who hired shooters to kill Dr. Prakash Agarwal. The case of the prosecution is that petitioner gave money to his brother Shiv Charan Meena.

(3.) It is contended by counsel for the petitioner that there is no evidence namesake against the petitioner except the interrogation note of Yogesh, Shiv Kishan @ Shokin, Chamanveer @ Chintu.