CHHAGAN LAL & ORS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These two petitions are directed against the order date 28.6.1996 passed by the learned Sessions J udge, Balotra whereby he framed the charges against the petitioners under Sec. 302 read with Sec. 120-B I.P.C.

(2.) Mr. Mehta, learned counsel for the petitioners frankly concedes that there is material on record against Chhaganlal and Lal Chand and he does not press the revision petition so far as the order against those petitioners is concerned. He, however, contends that there is no material on record on which a charge could be framed against Magh Raj. Mr. Bora, learned counsel for Hullas also contends that there is no material on record on which a charge could be framed against his client.

(3.) Learned Public Prosecutor and Mr. Mohanani have not been able to support the order of the Trial Court in so far as it is against petitioners Hullas and Magh Raj.