SUSHIL Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Abhishek Pandey, learned counsel for the applicant and Mr. Amit Singh Chauhan, learned A.G.A. for the State.

(2.) The present case has been filed assailing the order dtd. 13/1/2023 passed by Additional District and Sessions Judge, Deoband, Saharanpur in Session Trial No.56 of 2021 (State Vs. Sunil and others), arising out of Case Crime No.210 of 2018, under Ss. 307, 452, 504, 506 I.P.C., Police Station-Deoband, District Saharanpur, by which the Court concerned altered the charge u/s 307 I.P.C. against the applicant, pending before Additional District and Sessions Judge, Deoband, Saharanpur.

(3.) Brief facts of the case are; an FIR was lodged by opposite party no.2 against three accused persons including the applicant on 4/3/2018 at 23:46 hours, under Ss. 307, 504, 506 I.P.C., which came to be registered as Case Crime No.0210 of 2018.