Shashi Kant Sharma, J. - (1.) This revision filed by complainant petitioner is directed against the order dated 18.7.1996, passed by learned Additional Sessions Judge, Sikar, discharging the accused non-petitioners for offence under Sections 307 and 450 IPC and sending the case to C.J.M. for trial under Section 228 Cr.P.C.
(2.) Notice to the non-petitioners was issued. Mr. A.K. Gupta, appeared on behalf of accused non-petitioners. Record of the lower court was called for. Heard arguments and examined the record as well as the impugned order.
(3.) Brief facts relating to this Criminal Revision are that one Saleem lodged a written report at Police Station Kotwali, Sikar, alleging that accused persons named in the F.I.R. gave beatings to the injured persons with the intention to commit their murder. On that report, Police registered a case for the offence under Sections 147, 148, 149, 452, 342, 307 & 323 IPC. After usual investigation, challan was filed before the concerned Court against the accused persons for offence under Sections 147, 148, 450, 452, 323, 326/149, 324/149 and 325/149 IPC. Case was committed to Sessions Court and ultimately matter came before the Additional Sessions Judge, Sikar, who discharged the accused persons as mentioned above, hence this revision.;