- (1.) This criminal revision under Section 397/401 of the Code of Criminal Procedure, 1973 (for short, the Code hereinafter) is directed against the order dated 23-3-2006 passed by the Additional Sessions Judge (Fast Track), Pratapgarh (for short, the trial Court hereinafter) in Sessions Case No. 151/2005, whereby the trial Court framed charges against the petitioner for the offences under Sections 306/511, 387 and 384 IPC. Aggrieved by the order impugned framing charges, the petitioner has filed the instant criminal revision.
(2.) I have heard learned counsel for the parties. Perused the order impugned as also the Challan papers and the statements of witnesses.
(3.) The case, as unfolded by the prosecution in the Challan papers, is that non-petitioner No.2 caused a road accident by driving a car rashly and negligently and caused grievous injuries to Jeetu alias Jitendra. It appears that at the time of causing the accident, the driver and owner of the car, i.e. non-petitioner No.2 Shailender agreed to pay the expenses for treatment and also to pay compensation; however, subsequently he resiled from his promise, on which the brother of the victim of road accident demanded the compensation as also the expenses incurred for treatment of injured Jeetu alias Jitendra. Finding himself not in a position to pay the compensation for the accident caused by him, he consumed some sleeping pills (Nitrovat-5) and alleged to have made an attempt to commit suicide.;