RAJARAM YADAV Vs. STATE OF C.G.

JUDGEMENT

(1.) Heard on admission.

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

(3.) This revision has been filed by the applicants against the order dated 08.09.2016 passed by the Additional District Judge /FTC, Dantewada in Criminal Sessions Trial No. 52/2016 whereby learned trial Court framed charges against the applicants under Section 306/34 of IPC.