- (1.) Challenge in the present petition, filed under Section 482, Cr.P.C., is to the judgment dated 7.8.2009, passed by the learned Additional Sessions Judge, Patiala, whereby the criminal revision petition filed by petitioner No. 1, Om Parkash, challenging the order, dated 8.10.2008, passed by the learned Judicial Magistrate Ist Class, Patiala, was dismissed.
(2.) The brief facts of the case are that respondent No. 2- complainant, Jai Kishan, son of Nikka Ram, had filed a complaint against the petitioners and five more persons alleging the commission of the offences punishable under Sections 147, 148, 323 and 324 read with Section 149, IPC.
(3.) After recording the statement of respondent No. 2- complainant, Jai Kishan, and the doctor, the learned Judicial Magistrate Ist Class, Patiala, summoned the petitioners and the other accused to face trial for the offences punishable under Sections 147, 148, 323 and 324 read with Section 149, IPC. The revision filed by petitioner No. 1, Om Parkash, was dismissed by the learned Additional Sessions Judge, Patiala, vide his order dated 7.8.2009, and, hence, the present petition.;