- (1.) In this matter, on 08.01.2016, 15.02.2016, 22.07.2016 and 08.08.2016 no one appeared on behalf of the petitioner. Even today no one appeared on behalf of the petitioner. I have perused the impugned order dated 31.10.2014, passed by the Additional Sessions Judge No.2, Sriganganagar whereby the learned Judge has framed charges against the accused-petitioner for offence punishable under Sections 341, 324, 323, 307 IPC. And also gone through the material available on record.
(2.) In the FIR, it has been mentioned that the accusedpetitioner Bhola Singh inflicted stab injury on abdomen of the injured Ravi and as per injury report, injured Ravi sustained perforated wound on right hypochondriac region by a pointed and sharp weapon. The trial court has ordered to frame charge of offence punishable under Sections 341, 324, 323, and 307 IPC. The learned trial court has framed aforesaid charges after hearing both the parties and on the basis of material available on record. The trial court has passed a reasoned order which does not warrant any interference at the hands of this Court. Consequently, I do not find any force in the revision petition. The revision petition is without force. Dismissed.;