BHAGWAT KUNWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant misc. petition has been filed by the petitioner under Section 482 Cr.P.C. against the order dated 10.06.2019 passed by the learned Sessions Judge, Sirohi, in criminal revision petition No. 23/2018 whereby the Revisional Court dismissed the revision petition filed by the petitioner and affirmed the order dated 27.04.2018 passed by learned Judicial Magistrate, Sirohi, whereby the learned trial Court framed the charged against the petitioner for offence under Sections 420, 199, 200 and 471 of IPC and under Section 125-A of Public Representative Act.

(2.) Counsel for the petitioner submits that while convicting the petitioner for the aforesaid offences, the learned courts below have not properly considered the material aspect of the case as no offence under Sections 420, 199, 200 and 471 of IPC and under Section 125-A of Public Representative Act is made out against the petitioner. Hence the orders impugned deserve to be quashed and set aside.

(3.) Per contra, learned Public Prosecutor supported the order passed by the learned Courts below and submits that the order of framing charge passed by the learned Court below does not suffer from any infirmity and all other questions raised in regard to the present case are to be considered by the learned Trial Court at the appropriate stage.