- (1.) With the consent of both sides, this Cr. Revision Petition under sec.397 read with sec.401 CrPC is being heard and decided at the stage of admission.
(2.) By the instant Revision Petition, the petitioners have challenged the order dated 24 th January 2012 passed by learned Additional Sessions Judge (FT), Anoopgarh HQ Suratgarh in Sessions Case No.24/2011- State v. Tara Chand @ Taria whereby learned Sessions Judge framed charges against the petitioners for offences punishable under sec.302 IPC.
(3.) Heard learned counsel for the petitioner, learned Public Prosecutor as well as learned counsel appearing on behalf of the complainant and perused the order impugned passed by the learned court below as also papers filed on behalf of the petitioner.;