YOGENDRA Vs. STATE OF U. P.

JUDGEMENT

(1.) None responds for the revisionists. Learned A.G.A. for the State is present.

(2.) This criminal revision has been filed against the order dtd. 6/9/2022 by which the application moved under Sec. 227 Cr.P.C. for discharging the accused persons for offence under Sec. 308 I.P.C. was dismissed and case was posted for framing of charge.

(3.) The material facts are as below:-