- (1.) The instant criminal revision petition filed under section 397/401 of the Code of Criminal Procedure, 1973 (for short `the Code' hereinafter) is directed against the order dt. 24.11.2005 passed by Additional Sessions Judge, Chittorgarh Camp Begun (for short `the trial court' hereinafter) in Sessions Case No.68/2005, whereby the trial court framed the charges against the petitioners for the offences under sections 452, 307, 307/34, 323 and 323/34 I.P.C.
(2.) I have heard learned counsel for the parties. Perused the order impugned and challan papers. Learned counsel for the petitioners has confined his arguments and challenged the order impugned to the extent framing of charges against the petitioners for the offences under sections 307 and 307/34 I.P.C., however, he has not assailed the order impugned to the extent framing charges against the petitioners for the offences under sections 452, 323 and 323/34 I.P.C.
(3.) From the perusal of the challan papers, it appears that the single injury suffered by injured Pappu has been assigned to one Liyakat, who has not been challaned. Injured Pappu suffered lacerated wound by blunt object, which is simple in nature.;