H.R. Panwar, J. - (1.) By this criminal revision petition under Section 397 read with Section 401 Cr.RC., the petitioners have challenged the order dated 24.6.2004 passed by Special Judge, SC/ST (Prevention of Atrocities) Act Cases, Merta (for short 'the trial court' hereinafter) in Sessions Case No. 17/03, wherein the trial court framed charges against petitioner No. 1 Bhanwar Lal for the offences under Sections 307/34 IPC and Section 3(i)(x) of SC/ST (Prevention of Atrocities) Act, 1989 (for short 'the Act of 1989') and against petitioner No. 2 Baldeva Ram for offence under Section 307 IPC and Section 3(i)(x) of the Act of 1989.
(2.) I have heard learned counsel for the petitioners and learned Public Prosecutor for the State. Perused the order impugned. I have carefully gone through the challan papers and the statements of complainant and other prosecution witnesses as also injury reports of complainant Banshi Lal and Smt. Kamla.
(3.) It is contended by learned counsel for the petitioners that the First Information Report was registered for the offences under Sections 279 and 337 IPC and Section 3(i)(x) of the Act of 1989 and after investigation, the police filed challan against petitioner No. 2 Baldeva Ram for the offences under Sections 279 and 337 IPC and Section 3(i)(x) of the Apt of 1989 and against petitioner No. 1 Bhanwar Lal for the offence under Section 3(i)(x) of the Act of 1989. The trial court, without there being any material on record, framed the charges for the offences under Sections 307 and 307/34 I PC' and Section 3(i)(x) of the Act of 1989.;