INDER SINGH RAJPOOT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the Revisionists and learned AGA for State.

(2.) As per office report, notice has been served upon opposite party no.2 but no one is appeared on his behalf.

(3.) An amendment application has been moved on behalf of the Revisionists on the ground that this Criminal Revision has been filed against the order dtd. 26/7/2024 passed by the learned Sessions Judge whereby discharge application has been rejected and the matter was fixed for after lunch for framing of charge. Same day after lunch the charges were illegally framed for the offence under Ss. 147, 148, 149, 307, 323, 504, 506, 325 IPC and prayed to amend the prayer to quash the order of passing charge dtd. 26/7/2024 passed by the Sessions Judge, Jhansi.