MADHO RAM Vs. SURESH KUMAR

JUDGEMENT

(1.) THIS is a criminal revision and has been directed against the order dated 31.3.1998 passed by the Addl. Sessions Judge, Patiala, who partly allowed the revision of Suresh Kumar and directed that the charges u/ss 465/468/471 IPC be not framed against him and that he shall face trial for the offence u/s 420, IPC only.

(2.) THE brief facts of the cases can be described in the following manner :- Madho Ram filed a criminal complainant before the Illaqa Magistrate u/ss 420/465/468/471, IPC. The learned Magistrate after recording the preliminary evidence thought proper that the accused should be summoned only u/s 420 IPC. Thereafter, the learned Magistrate vide his order dated 17.2.1997 decided to frame charges against the respondent u/ss 420/465/468/471 IPC by giving the following reasons :

(3.) THIS time the complainant is aggrieved and he has filed the present revision.