NEELKANTH YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners have been charge-sheeted for commission of offence under Sec. 304B/34 of the IPC and they are facing trial in the jurisdictional criminal Court. The trial Court by its impugned order dtd. 21/12/2016 framed the charges against the petitioners under Sec. 304B/34 of the IPC and in alternative, also framed the charge under Sec. 302/34 of the IPC. Calling in question the legality, validity and correctness of the aforesaid order framing charge, this criminal revision has been filed by the petitioners herein.

(2.) Mr.P.K.C.Tiwari, learned Senior Counsel with Mr.Virendra Verma, learned counsel for the petitioners, would submit as under:-

(3.) On the other hand, Mr.P.K.Bhaduri, learned Government Advocate with Mr.Aditya Sharma, learned Panel Lawyer, appearing for the respondent/State, would submit that the trial Court has rightly framed the charge and order need no interference.