M.R.VERMA, J. - (1.) This revision petition is directed against the order dated 5.12.1996 passed by the learned Additional Chief Judicial Magistrate, Dehra, whereby he has acquitted, the respondents - accused (here -in -after referred to as the accused) in a case under Sections 451, 323/34IPC, in view of direction No. 2(f) given in case Common Cause v. Union of India, 1996 Cri. L.J.2380.
(2.) The facts relevant for the present case are as follows:
(3.) The officer Incharge, Police Station, Jawalamukhi had submitted a charge -sheet against the accused persons under Sections 451 /321/.14 IPC. The accused were ordered to be summoned by the learned trial Magistrate vide order dated 11.3.1993. On 5 12.1996, the case was listed for consideration of charge. It was on this date of hearing that after hearing the parties, the learned trial Magistrate passed the impugned order,;