Vijay Bishnoi, J. - (1.) THIS criminal misc. petition under Section 482 Cr.P.C. has been filed by the petitioners being aggrieved with the order dated 10.11.2014 passed by Additional Sessions Judge No. 1, Sri Ganganagar (hereinafter referred to as 'the revisional court') in Criminal Revision Petition No. 48/2013 whereby the revision petition filed by the petitioner has been dismissed. In the above mentioned revision petition, the petitioners have challenged the order dated 15.7.2013 passed by the Additional Chief Judicial Magistrate No. 2, Sri Ganganagar (hereinafter referred to as 'the trial court') in Criminal Case No. 88/2012 (179/2010) whereby the trial court ordered for framing charges against the petitioners for the offences punishable under Sections 420, 465, 467, 468, 471 and 120 -B I.P.C.
(2.) THE allegation against the petitioners is to the effect that they have prepared a forged Will of their grand -father pertaining to a shop situated in Dhan Mandi, Sri Ganganagar. The trial court, after taking into consideration the material available on record, observed that prima facie evidence is available on record which suggests that the petitioners prepared a forged Will of their grand -father by putting forged signatures on it in back date. The trial court is of the opinion that when prima facie evidence regarding commission of offence is available against the accused, charges can be framed.
(3.) THE revisional court has also taken into consideration the material available on record and has held that since prima facie evidence regarding the commission of crime is available against the petitioners, the trial court has not committed any illegality in framing the charges for the offences punishable under Sections 420, 465, 467, 468, 471 and 120 -B I.P.C.;