R.S.VERMA, J. - (1.) MR . Thakur is directed to accept notice. He accepts notice.
(2.) THE matter is being heard at the admission stage for final disposal, looking to the very short point involved. The facts giving rise to this petition lie in a narrow compass. Heera Ram lodged an FIR with Police Station Jaswantgarh on 27.7.89 to the effect that on 26.7.89 he was sleeping in room of his house. His son and her wife were sleeping outside the room. Accused -petitioners Hari Prasad, Dale Ram and Sohan Ram and others armed with various weapons entered his house and gave beating to the inmates of the house who sustained certain injuries.
(3.) THE police after due investigation gave a Final Report and the matter was placed before Munsif and Judl. Magistrate, Ladnu. After hearing the complainant, the learned Magistrate took cognizance of offences Under Section 447 and 323, IPC against the three accused petitioners, Hari Prasad, Dale Ram and Sohan Ram. Aggrieved by this order, petitioners filed a revision petition before the learned Addl. Sessions Judge, Nagaur. Learned Addl. Sessions Judge, Nagaur after hearing both the sides affirmed order of the learned Magistrate so far as cognizance was taken against the petitioners for offences Under Section 447 and 323, IPC.;