NARENDRA SINGH Vs. STATE OF UTTARAKHAND & ANOTHER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This Criminal Revision is directed against the judgment and order 09.05.2017 passed by the learned Additional District & Sessions Judge, Tehri Garhwal, in Sessions Trial No. 16 of 2016 "State Vs. Narendra Singh", by which the learned Additional District & Sessions Judge, Tehri Garhwal found that there are sufficient ground for framing charge against the revisionist under Section 306 I.P.C. and framed charge against the revisionist under Section 306 I.P.C.

(3.) Heard learned counsel for the parties and perused the lower court's record.