- (1.) HEARD Shri Janardan Singh, learned counsel for the petitioners and learned AGA and also perused the record of this case.
(2.) BY means of present petition under section 482 Code of Criminal Procedure (for short Cr.P.C.) the petitioner has prayed for quashing the charge -sheet no. 26 of 2007 dated 24.09.2007 relating to case crime n. 64 of 2007 under sections 323,504 and 506 IPC and section 3(i)(X) SC/ST Act, P.S. Laharpur, District Sitapur including the proceedings of Case No. 98 of 2008 State Vs. Ram Gopal and others pending in the court of additional Chief Judicial Magistrate -1, Sitapur.
(3.) BRIEF facts for deciding this petition are that a first information report was lodged by the complainant Ram Gopal opposite party no. 2 on 2.9.2007 at about at 3.20 p.m. against the present petitioners under sections 323,504 and 506 IPC and section 3(i)(X) SC/ST Act, P.S. Laharpur, District Sitapur alleging therein that on 2.6.2007 at about 11.00 a.m. he was filling earth on Sahan. Petitioners 1 and 2 armed with fire arms extended threats to kill him and petitioner no. 3 armed with his licensee gun also extended threats to kill him. They started beating him. At that time, Nasrat son of Banna and Asahabuddin son of Noor Mohammad resident of Matua came to rescue. They abused with filthy words ''Amar chamer'. After completing the investigation the police submitted charge -sheet in the above mentioned case against the petitioners.;