- (1.) This is a revision filed under Section 397/401, Cr.P.C. against the order dated 17.4.2012 passed by the learned Sessions Judge, Churu in Sessions Case No.20/2010 State v. Aditya & ors. arising out of FIR No.131/2010 of Police Station Kotwali, District Churu by which the learned lower court has apart from framing charges under Sections 341, 323, 324 IPC read with Section 34 IPC, also framed charge for the offence under Section 307 IPC read with Section 34 IPC.
(2.) I have heard both the parties finally on merits of the revision at the stage of admission with their consent.
(3.) It has been alleged by the petitioner that there was a cross case also and in spite of the fact that no grievous or fatal injury was caused to the complainant Imran or any other injured, the learned lower court has framed charge under Section 307/34 IPC also against all the four accused-persons. It has also been alleged that there was no intention to cause death as appeared from the record.;