H.R. Panwar, J. - (1.) This criminal miscellaneous petition under Section 482 Cr.P.C. is directed against the order dated 28.06.2007 passed by the Session Judge, Hanumangarh (for short, "the Revisional Court" hereinafter) in criminal Revision Petition No. 31/2007, whereby the revisional Court partly allowed the revision petition filed by the petitioner against the order dated 19.01.2007 passed by the Judicial Magistrate, Hanumangarh and order framing charge against the petitioner for offence under Section 420 IPC was set aside. However, the order of the trial Court dated 19.01.2007 framing charge in relation to the offence under Section 406 IPC was maintained.
(2.) Brief facts giving rise to the instant revision petition are that the petitioner purchased to truck from the respondent No. 2 having advanced a sum of Rs. 68,000/- as loan amount on the basis of Hire Purchase Agreement. The loan amount was to be paid in 24 equal installments at the rate of Rs. 2800/- per month. It has been stated that the petitioner paid three installments and thereafter, failed to pay the remaining installments on which the respondent No. 2 filed a complaint on 18.03.2004 before the trial Court. The trial Court framed charges against the petitioner for the offences under Section 420, 406 IPC. However, on revision, the revisional Court set aside the order of the trial Court framing charge against the petitioner for offence under Section 420 IPC and maintain the order framing charge against the petitioner for the offence under Section 406 IPC. Hence, this petition.
(3.) I have heard learned Counsel for the parties.;