DHARAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Criminal Misc. Petition No. 2349/2009 has been preferred by petitioner Dharam Singh against the order dated 5.9.2009 passed by the Additional Sessions Judge, Gangapur City in Sessions Case No. 5/2009, by which the application moved by the prosecution under Sec. 216 Code Criminal Procedure has been allowed and while amending charges against the petitioner, ordered to frame the charges against the petitioner for the offence under Sections 147, 148, 302 read with Sections 149,120-B Indian Penal Code.

(2.) Another connected petition i.e. S.B. Criminal Misc. Petition No. 2350/2009 has been preferred by petitioner Rajulal and others, against the same order dated 5.9.2009 passed by the Additional Sessions Judge, Gangapur City in Sessions Case No. 5/2009, by which the application moved by the prosecution under Sec. 319 Code Criminal Procedure has been allowed and while summoning the accused-petitioners through bailable warrants, framed the charges against the petitioners for the offence under Sections 147,148, 302 read with Sections 149,120-B Indian Penal Code.

(3.) Since both the misc. petitions are directed against the same order dated 5,9.2009 whereby the applications under Sections 216 and 319 Code Criminal Procedure have been allowed, therefore the same have been heard together and are being decided by this common order.