Banwari Lal Sharma, J. - (1.) In this revision petition, petitioners accused assailed the impugned order dated 7.10.2015 passed by learned Additional Sessions Judge (Woman Atrocity Cases) Ajmer in Sessions Case No. 44/2014 whereby learned Additional Sessions Judge allowed the application of complainant under Section 319 Cr.P.C. and summoned the petitioners as additional accused for offence under Sections 354, 354D and 376/511 IPC.
(2.) The brief facts of the case are that respondent No. 2 complainant filed a criminal complaint against the present petitioners along with one co-accused Bhagchand before Judicial Magistrate No. 3, Ajmer for offence under Sections 323, 354, 354D, 447, 147, 292, 452, 506, 376/511 and 384 IPC to the effect that:- ...[VERNACULAR TEXT OMITTED]...
(3.) The said complaint was sent to SHO, Police Station Civil Line, Ajmer under Section 156(3) for registering FIR and investigation on which FIR No. 208/2014 for aforesaid offences was registered and investigation commenced. After investigation police submitted charge-sheet against accused Bhagchand only for offence under Sections 354, 376/511 and 457 IPC before the concerned Magistrate which was committed to learned Additional Sessions Judge (Woman Atrocity Cases) Ajmer under Section 209 Cr.P.C being sessions trial case. During trial respondent complainant moved an application before the learned Trial Court under Section 319 Cr.P.C. For summoning petitioners as additional accused which was allowed by the learned Trial Court vide impugned order dated. 07.10.2015, annexure-2. Dissatisfied from the impugned order Annexure-2 petitioners accused preferred this revision petition before this Court.;