Sandeep Mehta, J. - (1.) Counsel for the petitioners does not press this revision petition qua petitioners Nos. 1 and 2. Therefore, the revision petition on behalf of the petitioners No. 1 and 2 is dismissed as not pressed.
(2.) However, he submits that the petitioners No. 3 to 8 namely, Gordhan Ram, Jivna Ram, Bala Ram, Rana Ram, Lilu Ram and Arjun Ram were only charge-sheeted for the offence under Section 201 Cr.P.C. (sic I.P.C.) and the learned lower Court mechanically framed charges for the offences under Sections 304-B and 498-A I.P.C. against them.
(3.) Learned Public Prosecutor and the learned counsel for the respondent No. 2 are not in a position to dispute this factual aspect that charge-sheet as regards the petitioners No. 3 to 8 was filed only under Section 201 Cr.P.C. (sic I.P.C.).;