MOOL CHAND Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Mr. Mani Kumar, Advocate for the applicant.

(2.) Mr. D.K. Sharma, Additional Advocate General assisted by Ms. Farida Siddique, Brief Holder for the State/respondent no.1.

(3.) A first information report has been lodged by respondent no.2 which has been registered as FIR No.340 of 2014 under Sections 452/354/323/302 of IPC, at Police Station Kichha, District Udham Singh Nagar. After investigation police submitted charge-sheet against the present applicant. Presently, trial is going on before the court below under Sections 452/354/323/302 of IPC. Applicant is an accused in a murder case. During the trial after only one prosecution witness was examined, the applicant evidently moved an application before the court below that court may alter the charges of Section 302 IPC. This application has been rejected by the court below. The reasons have been assigned by the court below while doing so.