- (1.) By the instant revision petition u/s 397/401 Cr.P.C., the accused petitioners have challenged the order dated 27.10.2005 passed by Additional Sessions Judge (Fast Track) No.1, Bhilwara (for short 'the trial court' hereinafter) in Sessions Case No. 76/05, whereby the trial court framed charges against the petitioners for the offences under Sections 147, 148, 452, 323, 323/149, 325, 325/149, 307, 307/149 and 427 IPC. Aggrieved by the order impugned, the accused petitioners have filed the instant revision petition.
(2.) I have heard learned counsel for the petitioners and public prosecutor for the State. Perused the order impugned and challan papers.
(3.) Learned counsel for the petitioners has confined his argument to the extent of challenging the order impugned framing charge for the offences u/s 307 and 307/149 IPC. However, the order impugned to the extent framing charges for the offences other than the offence u/ss 307 and 307/149 IPC has not been challenged. It is contended by learned counsel for the petitioners that the injuries suffered by the injured persons are simple in nature and therefore, offence under Section 307 IPC is not made out.;