S.R Pathak, J. - (1.) This revision petition under Section 397 read with Section 401 of Code of Criminal Procedure has been filed against the order dated 17.02.2007 passed by the learned Special Judge, SC/ST (Prevention of Atrocities) Cases, Kota in Case No. 8/2007 whereby charge under sections 147, 323, 323/149, 452 and 504 IPC and section 3(1)(x) of the SC/ST (Prevention of Atrocities) Act, 1989 (in short, 'the Act') has been framed.
(2.) The contention of the learned counsel for the petitioners is that the order passed by the learned trial court is absolutely non-speaking. It is also contended that there is no iota of evidence against the accused- petitioner in view of the material placed before the court. On the other hand, learned counsel for the complainant argued that the court was required only to be prima facie satisfied for the purpose of framing charge and that aspect of the matter has been considered properly by the court, therefore, the revision petition is liable to be dismissed.
(3.) 1 have considered the submissions made before me.;