AKHLAK Vs. STATE OF U.P.

JUDGEMENT

(1.) HEARD learned counsel for the applicants and learned AGA.

(2.) BY moving the present application under Section 482 Cr.P.C., the applicants have challenged the charge sheet dated 24.6.2013, submitted in case crime no. 150 of 2013, under Sections 498A, 323, 504, 307 IPC along with Section 3/4 of Dowry Prohibition Act, P.S. Mahila Thana, District Ghaziabad.

(3.) THE offence under Section 307 IPC relates to the intention of the accused persons, which the victim has categorically stated in the FIR and the same has also been appeared in the statement of witnesses. The victim has sustained several injuries over her person. There appears prima face case is against the applicants.