- (1.) Learned Public Prosecutor present in the Court is directed to accept notices. 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 05 th March 2012 passed by learned Additional Sessions Judge, Sumerpur, District- Pali in Sessions Case No.33/2010- State v. Varda Ram and others whereby learned Sessions Judge framed charges against the petitioners for offences punishable under sec.341 323, 325 & 307 read with 34 IPC.
(3.) Heard learned counsel for the petitioners as well as learned Public Prosecutor and perused the order impugned passed by the learned court below as also papers filed on behalf of the petitioners.;