REGENT COMPUTRONICS PVT. LTD.

HARESH Appellant

V/S

STATE OF CHHATTISGARH Respondents

Referred Judgements :-

RAJENDRA KUMAR JAIN ETC. V. THE STATE OF RAJASTHAN [REFERRED TO]
PAUL GEORGE V. STATE [REFERRED TO]
HARJIT SINGH V. STATE OF PUNJAB [REFERRED TO]
GURUCHARAN KUMAR AND ANOTHER V. STATE OF RAJASTHAN [REFERRED TO]
K.R.SOORACHARI V. STATE OF KARNATAKA [REFERRED TO]
T.ARUNTPERUNJOTHI V. STATE [REFERRED TO]
NOORJAHAN V. STATE REP. BY D.S.P. [REFERRED TO]
ONKAR NATH MISHRA AND ORS. V. STATE (NCT OF DELHI) AND ANR. [REFERRED TO]
HAZARILAL V. STATE OF M.P. [REFERRED TO]
RAN SINGH AND ANR. V. STATE OF HARYANA AND ANR [REFERRED TO]
DEVI LAL V. STATE OF RAJASTHAN [REFERRED TO]
SUNIL @ BALO DAS AND ORS. V. RAJESH DAS AND ORS [REFERRED TO]
STATE OF MADHYA PRADESH VS. S B JOHARI [REFERRED TO]

JUDGEMENT

(1.) THIS revision is directed against the order dated 1. 3. 2004 passed by the Additional Sessions Judge, dhamtari in Sessions Trial No. 396/2003, whereby learned Additional Sessions Judge has framed charge for offence punishable under Sections 304b and 498a read with section 34 of the I. P. C. against the applicants.

(2.) THE order is challenged on the ground that without any prima facie material for offence punishable under Section 304b of the I. P. C. , the Court below has framed the charge and thereby committed illegality.

(3.) I have heard learned counsel for the parties and perused the copy of the order impugned as also the copy of the charge-sheet.

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HARESH Vs. STATE OF CHHATTISGARH

Referred Judgements :-

JUDGEMENT

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