C.M. Totla, J. - (1.) Both revision are in relation to order dated 31.03.09 passed in Sessions Case No. 13/04 in the court of Additional District Judge, Sriganganagar. The order direct framing of charge against the petitioner for offence of Section 120B and R/2 for the offence of Ss 452, 326, 120 B IPC and also 3/25 Arms Act against R.
(2.) Revision No. 396/08 by accused requests quashing of charge and discharge.
(3.) Revision No. 34/09 of complainant, requests framing of charge against R for the offence of Section 307/34 IPC.;