Shashi Kant Sharma, J. - (1.) This revision filed by accused petitioners is directed against the order dated 7th July, 1999 passed by learned Sessions Judge, Karauli, whereby cognizance was taken against these petitioners for offence under Sections 148 and 302 read with 149 IPC.
(2.) Notice to non-petitioners was served.
(3.) Mr. Madhav Mitra put appearance on behalf of State of Rajasthan. None appeared on behalf of N.R No.2.;