AJAY SHANKAR RAO GHODE Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This criminal revision under Section 397 read with Section 401 of the Cr.PC has been preferred by the accused/applicant against the order dated 11-11-2002 passed in Sessions Trial No. 212/2002 by the 1st Additional Sessions Judge, whereby the charges under Sections 304B and 306 of the IPC have been framed against the accused/applicant.

(2.) I have heard the learned Counsel for the parties.

(3.) The learned Counsel for the accused argued that as per the prosecution evidence, he is not disputing the charge framed against the accused/applicant under Section 304B, IPC however, on the basis of the evidence available on the record offence under Section 306 of the IPC is not made out, therefore, this part of the charge be quashed by allowing the revision.