SUNITA BHARADWAJ Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard on admission.

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

(3.) The instant revision has been preferred against the order dtd. 26/6/2019, passed by the learned Second Additional Sessions Judge, Surajpur, District Surajpur, in Sessions Trial No. 22/2019, whereby the charge under Sec. 306 of IPC has been framed against the applicant.