PRAVEEN KUMAR LUNIA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

(2.) With the consent of the parties, the matter is heard finally.

(3.) By the instant revision, the applicants have challenged the order dtd. 17/7/2019 passed by learned 8th Additional Sessions Judge, Durg, in Session Trial No. 89/2019, whereby charge under Sec. 306 of the Indian Penal Code has been framed against the applicant.