- (1.) THE petitioner is aggrieved by the impugned order dated 29. 09. 2007 of framing charges against the petitioner and other accused under Sections 120b and 304 of IPC.
(2.) THE incident in question occurred on 03. 04. 2002 when certain persons after consuming illicit liquor were taken ill and three of such persons died. A raid was carried in the premise of one Ms. Sonia, who was alleged to be the supplier of such illicit liquor and the illicit liquor was recovered. Ms. Sonia and her husband Manjeet Singh were thereafter charged and are co-accused.
(3.) INSOFAR as the role of the present petitioner is concerned, the only material available is the disclosure statement of the co-accused Manjeet Singh wherein he has stated that for the last couple of months he was sourcing illicit liquor from one Raju @ Manu. In the conversation with Raju @ Manu, the said Raju is stated to have disclosed to the co-accused Manjeet Singh that he in turn was sourcing the illicit liquor from the petitioner. The said Raju @ Manu is neither a co-accused nor a witness.;