RAVINDRA NATH Vs. STATE OF U P

JUDGEMENT

(1.) KRISHNA Kumar, J. This revision has been filed against order dated 24-2-1999 whereby the learned Additional Ses sions Judge ordered for framing of charge. It is contended by the learned counsel for the revisionists that the charge-sheet was submitted under Section 323 I. P. C. How ever, on the intervention of the public prosecutor, supplementary charge-sheet was submitted for offence under Section 307, I. P. C. It may be stated that the opinion given by the A. P. O. to the Investigating Officer has nothing to do with this case. The relevant fact is that the supplementary charge-sheet was also submitted under Section 307 I. RC. and further, the learned lower Court found that prima facie it is also a case under Section 307 I. P. C. It may also be mentioned that the case also registered under Sections 307, 323, 506 I. P. C. It was satisfaction of the learned Sessions Judge and when he found that prima facie case under Section 307 I. P. C. is made out, it is finding of fact and cannot be assailed in revision.

(2.) IN view of the above discussions, I do not find any force in this revision which is hereby rejected. Revision dismissed. .