H.R. Panwar, J. - (1.) This Criminal revision petition u/s. 397/401 of the Code of Criminal Procedure, 1973 (for short the Code hereinafter) is directed against the order dated 12.11.2003 passed by the Additional Judicial Magistrate, Sujangarh (for short 'the trial Court' hereinafter) whereby the trial Court took cognizance of offences u/ss. 323, 341, 504 read with Section 34 IPC against the petitioners.
(2.) Aggrieved by the order impugned taking cognizance, the petitioners have filed the instant revision petition.
(3.) I have heard learned Counsel for the parties. Perused the order impugned. I have carefully gone through the statement of the complainants Jagdish CW-1, Narayan Das CW-2 and Raju Sunar CW-3 recorded by the trial Court u/ss. 200, 202 of the Code.;