Sandeep Mehta, J. - (1.) Heard learned Counsel for the petitioner, learned Public prosecutor and the learned Counsel for the complainant. Perused the material available on record.
(2.) By the way of the instant Miscellaneous Petition, the petitioners seek to assail the legality and validity of the Order dated 26.5.2014 passed by the learned Additional Sessions Judge, Raisinghnagar in Revision whereby, the Order dated 23.11.2012 passed by the learned A.C.J.M., Raisinghnagar in Criminal Case to. 404-A/2007 summoning the petitioners as additional accused in the above case under Section 319 Cr.P.C. was affirmed.
(3.) The Trial Court after recording statements of three prosecution witnesses exercised the powers under Section 319 Cr.P.C. and summoned the petitioners to face trial as additional accused for the offences under Sections 498-A and 406 I.P.C.;