ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) Crl. M.A. 9778/2004:

(2.) DELAY condoned. Application disposed of.

(3.) I have gone through the records and perused the order dated 4.7.2004 as also studied Sections 306/302/34. Obviously, Counsel for the petitioner is correct in submitting that charge of 306 and 302/34 cannot be framed. Particulars of charge are essential to be supplied while framing of charge in which case if Kanta Devi has committed suicide she cannot be murdered.