Nisha Gupta, J. - (1.) This revision petition has been filed against the order dated 4.12.2002 whereby charge have been framed against the present petitioners for the offences under Sections 458 and 308 I.P.C.
(2.) Heard learned counsel for the parties.
(3.) The main contention of the present petitioners is that no offence is made out under Sections 458 and 308 I.P.C.;