Kailash Chandra Joshi, J. - (1.) The petitioners Mohan Ram s/o Dhanna Ram, Shiv Lal s/o Mohan Ram, Mamraj s/o Mohan Ram, Bhagirath s/o Dhanna Ram, and Mukh Ram s/o Ramu Ram, have filed this revision petition under section 397/401 Cr.P.C. against the order of the learned Addl. District & Sessions Judge No.2, Bikaner Camp Dungargarh , in Sessions Case No.01/2010.
(2.) The brief facts of the case, are that on 23.07.2009, Head Constable, Ratan Lal, recorded Parcha Bayan of complainant Koju Ram of PBM Hospital, Bikaner , wherein the complainant stated that on 22.07.2009 he was going to his field and when he reached near the field of Mohan Ram, Mohan Ram along with his brother Bhagirath and sons Mamraj and Shiv Lal, stopped him and beated him with lathis and barchi due to which he sustained grievous injuries. On the basis of this report, the SHO, Police Station, Dungargarh, lodged an FIR against the petitioners and started investigation. After completion of the investigation, the SHO filed charge sheet against the petitioners for the offence under section 147,148, 323/149, 324/149, 326/149 and 308/149 IPC before the concerned Magistrate, who took cognizance against the petitioners and committed the matter for trial to the court of learned Addl. Sessions Judge . The learned trial court, framed charges against the petitioners for the above mentioned offences vide order dated 07.07.2010.
(3.) Being aggrieved by the order of the learned Addl. District & Judge No.2, Bikaner, Camp Dungargarh dated 07.07.2010, the petitioners have preferred this revision petition.;