- (1.) This criminal revision petition has been preferred by the petitioners against the order dated 06.08.2016 passed by learned Addl. Sessions Judge No.1, Nagaur in Sessions Case No.3/2016 (7/2016) whereby charges have been framed against the accused petitioners for the offence punishable under Sections 308, 452 and 323/34 I.P.C.
(2.) Heard learned counsel for the petitioners and learned Public Prosecutor as well as learned counsel for the respondent No.2. Perused the relevant record. (2 of 7) [CRLR-1330/2016]
(3.) At the outset, learned counsel for the petitioners submits that he wants to press this revision petition only to the extent of the charge framed against the accused petitioners for the offence punishable under Section 308 I.P.C.;