H.R. Panwar, J. - (1.) By the instant criminal revision petition u/s. 397/401 Cr.P.C., the petitioners have challenged the order dated 18.3.2005 passed by the Additional Sessions Judge (Fast Track), Anoopgarh, Distt. Sriganganagar (for short 'the trial Court' hereinafter) in Sessions Case No. 12/2005 whereby the trial Court framed the charges against the petitioners for the offences u/ss. 307, 365, 323, 341, 342, 427, 336/34 IPC and Section 27 of the Arms Act.
(2.) I have heard learned counsel for the petitioners and the Public Prosecutor for the State. I have carefully gone through the order Impugned dated 18.3.2005 framing charge as also the record of the trial Court.
(3.) The allegation against petitioners No. 1 Buta Singh and No. 2 Baldev Singh is that they inflicted injuries to Vishwadeep and complainant Sajjan Kumar by butt and barrel of gun respectively. So far as petitioner No. 3 Dr. Gurpreet Singh is concerned, he was said to be the driver of the jeep in which all the accused were chasing the jeep of complainant Sajjan Kumar and caused damage to the jeep of the complainant by heating from rear. Learned counsel for the petitioners confined his challenge only to the extent of framing charge for the offence u/s. 307 IPC.;