SHASHI KANT SHARMA,J. - (1.) This Criminal Revision filed by Pankaj Sharma is directed against the order of learned Additional Sessions Judge No. 1, Sikar, dated 3.2.1999 whereby the learned Lower Court discharged the accused non-petitioner from the offence under Section 307 IPC and sent them to the learned Chief Judicial Magistrate, Sikar, for trial under Section 228 Cr.PC.
(2.) In this revision, notices were issued to non-petitioners. Record was called for and the case was listed for final disposal.
(3.) First of all, the matter was heard on the preliminary objection raised by the Mr. R.S. Rathore, counsel for the non-petitioners that whether in a case instituted on a police report, private complainant can file revision against the order of discharge.;