HARIRAM Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned A.G.A and perused the record.

(2.) It has been argued by the learned counsel for the revisionists that the court below has framed charges against the revisionists under section 498-A, 307 and 323 I.P.C and 3/4 Dowry Prohibition Act without taking into consideration the material on record. In fact, on the basis of material on record prima facie no offence punishable under section 307 I.P.C appears to have been made out. Therefore, the revisionists preferred application under section 482 of the Code of Criminal Procedure, 1973 (in short the Code) in this Court being Application No. 37754 of 2012, Hari Ram Singh and other Vs. State of U.P. This Court vide order dated 9.11.2012 allowed the application and the impugned order of framing of charge under section 307 I.P.C was set aside and further directed the court below to consider the matter afresh after examining all the relevant record.

(3.) In pursuance of the order of this Court the trial court vide order dated 6.2.2014 again framed charge against the revisionists under section 307 I.P.C, it is argued, without considering material on record which is under challenge in this revision.