BHIRMA RAM AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioners Bhirma Ram, Dinesh Jayani and Rajpratap Singh have preferred separate revision petitions aggrieved by common order dated 05.09.2017 passed by Court of Special Judge, NDPS Cases (Sessions Judge, Pali), Pali, whereby the Court has decided to frame charges against Bhirma Ram and Raghvendra Singh for offence under Section 8/18 of NDPS Act read with Section 120-B of I.P.C. and against the accused Dinesh Jayani and Rajpratap Singh for offence under Section 8/18 of NDPS Act and Sections 379 & 201 of I.P.C.

(2.) Since all the revision petitions assail the common order dated 05.09.2017, the revision petitions are decided by this common order.

(3.) It is contended by learned Senior Counsel Mr. J.S. Choudhary appearing for petitioner-Bhirma Ram that there was no evidence against Bhirma Ram and the only evidence against him was that he was in touch with co-accused Dinesh Jayani.