JITENDRA KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By the criminal miscellaneous petition under Section 482 CrPC, the order dated 02.07.2007 passed by Additional Sessions Judge, Sujangarh, District Churu (for short "the revisional Court") has been challenged by the petitioner.

(2.) I have heard learned Counsel for the parties.

(3.) It is contended by learned Counsel for the petitioner that the occurrence is alleged to have taken place on 25.12.1996 and Judicial Magistrate, Sujangarh, District Churu (for short "the trial Court") took the cognizance of the offence under Sections 323 and 341 IPC on 25.08.2005, almost after 9 years from the date of occurrence.