Banwari Lal Sharma, J. - (1.) THE present revision petition has been preferred by the petitioners -accused against the order impugned dated 19.12.2014 passed by the learned Additional Sessions Judge, Phalodi, District Jodhpur in Sessions Case No. 06/2014 whereby the learned Additional Sessions Judge ordered to frame charges against the petitioners -accused for offences under Sections 148, 364, 379 and 302 read with Section 149 IPC.
(2.) BRIEF facts of the case are that on 08.10.2013 complainant Jagdish Ram submitted a written report addressing to Station House Officer P.S. Bhojasar, District Jodhpur at Postmortem room, MDM Hospital Jodhpur stating therein as under: On the aforesaid written report FIR No. 130/13 under Sections 147, 148, 365, 384 and 302/149 IPC was registered and investigation commenced. After investigation, the police submitted charge -sheet against the petitioners -accused Satpal, Radha Kishan and Jagmal Ram for the offences under Sections 147, 148, 365, 384 and 302/149 IPC, against accused Soda Ram for offence under Section 147, 148, 365, 384, 302 and 120 -B IPC and against the accused Ugrasen and Manohar Ram Vishnoi for offence under Section 147, 148, 365, 384, 302 and 120 -B IPC.
(3.) SINCE the matter was exclusively triable by the court of Sessions, therefore, learned Magistrate committed the case before the learned Additional Sessions Judge, Phalodi.;