- (1.) Aggrieved by the order dated 05.03.2011, passed by the Additional District & Sessions Judge, Raisinghnagar, District Sriganganagar, whereby the learned Judge has framed the charges for offences under Sections 147, 307, 307/149, 332, 353 IPC and for offence under Section 3 PDPP Act, the petitioners have knocked at the doors of this Court.
(2.) Shortly, the facts of the case are that on 05.06.2009 around 10:15 AM, the accused-petitioners formed an unlawful assembly with a common object of preventing the officers of Excise Department and the Police Department from raiding their illegal distillery. It is claimed by the Investigating Agency that Subeg Singh, petitioner No.1, in order to kill the officers, started the tractor and started chasing the officers on his land. In this process, he hit a jeep which belonged to the officers. Three officers were also hurt.
(3.) On the basis of the complaint lodged by Hukam Singh, the SHO, Police Station Raisinghnagar, registered a formal FIR, FIR No.217/2009 for offences under Sections 307, 332, 353, 341, 147, 148, 149 IPC and for offence under Section 3 PDPP Act. Subsequently, the Police filed a charge-sheet against all the accused-petitioners. Vide order dated 05.03.2011, the learned Judge framed the charges as aforementioned. Hence, this petition before this Court.;