ARUNA Vs. MUKUND

JUDGEMENT

(1.) Heard the learned counsel appearing for the parties.

(2.) The appellants have come up in this appeal, aggrieved by the Judgment and order dated 24.09.2008 passed by the High Court of Judicature of Bombay, Bench at Nagpur, in Crl. Writ Petition No. 482 of 2006, thereby quashing the order passed by the Sessions Court of discharging the appellants from the charges under Section 304 A read with Section 34 IPC.

(3.) The matter relates to administering medicine of Lariago. The Trial Court framed the charges after examining the witnesses. On revision being filed, the revision was allowed by the Sessions Court. The order had been questioned before the High Court. The High Court has set aside the order of the Sessions Court and restored the order of the Magistrate.