DINESH KUMAR YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This revision is directed against the order dated 9.8.2011 passed in Session Trial No.40/2011 by the Session Judge Kabirdham, whereby charges u/s 304 Part-II IPC have been framed against the applicant.

(2.) The facts, briefly stated, are as under:-

(3.) Mr. A.K. Yadav & Mr. Virendra Chandrakar, learned counsel appearing on behalf of the applicant, argued that in the above facts and circumstances of the case, prima facie an offence u/s 304 Part-II IPC would not be made out, therefore, the charges under the above Section cannot be sustained. They argued that according to the material available in the charge-sheet, the applicant, at the most, would be liable for facing charges u/s 304-A IPC.