PRABH DAYAL Vs. SURJAN RAM & ORS.

JUDGEMENT

(1.)

(2.) THE respondent No. 1 had filed complaint against the petitioner and respondents No. 2 to 12, under Sections 147, 148, 149, 355, 434, 441, 504 and 506 IPC in the court of Additional Chief Judicial Magistrate, Sundernagar. It has been stated by the learned counsel for the petitioner that learned trial court summoned Prabh Dayal, Mahant Ram and Jagir Singh and after recording pre -charge evidence framed charge under Sections 434, 323, 447, 506 read with Section 34 IPC against them on 12.8.2008.

(3.) THE learned counsel for the petitioner has drawn my attention to the statement of PW 1 Surjan Singh, wherein he has stated that he had also filed a civil suit. Prabh Dayal was not on the spot at the time of demarcation. The pre -charge evidence has been considered by the two courts below. The trial court thereafter framed the charge and the learned Sessions Judge after considering the evidence on record has dismissed the revision filed by the petitioner against framing of charge.