Mohan M. Shantanagoudar, J. - (1.) Leave granted.
(2.) This appeal is directed against the judgment dated 16.10.2014 passed by the High Court of Punjab and Haryana at Chandigarh in Criminal Revision No. 3135/10 (O&M) upholding the judgment dated 09.11.2010 passed by the Sessions Court, Faridabad in Sessions Case No. 54/2010.
(3.) By the impugned judgment, the application under Section 319 of the Code of Criminal Procedure (for short 'the Cr.P.C.') filed by the complainant was allowed and consequently the appellants herein were summoned by the Sessions Court to face trial in Sessions Case No. 54/2010.;