RAM ASHREY Vs. STATE OF U.P.

JUDGEMENT

(1.) -- This a criminal revision against the order dated 1.8.90 passed by IX' Addl. Sessions Judge, Alla­habad in S.T. No. 397/88 State v. Dinesh Kumar and others by which the learned Addl. Sessions Judge has framed charge u/ss.323/324 I.P.C. against the opposite parties No. 2 to A on the basis of the charge sheet of case crime No. 78/87.

(2.) HEARD the learned counsel for the parties and perused the impugned order.

(3.) THE learned Addl. Sessions Judge has framed charges against the opposite parties No. 2 ' to 4 vide his impugned order. There does not appear any illegality or irregularity having been committed by him in framing the charges against them. Therefore, this revision has no substance and is dismissed at this very stage.