HARPAL Vs. STATE OF U.P. AND ANOTHER

JUDGEMENT

(1.) Sri Anoop Trivedi, learned counsel for the revisionist has filed a certified copy of charge-sheet, today, which is taken as a part of record.

(2.) Heard Sri Anoop Trivedi Advocate, learned counsel for the revisionist, Sri Vivek Kumar Singh Advocate, learned counsel for opposite party no. 2, learned A.G.A for the State and perused the record.

(3.) The present revision has been filed against the order dated 20.07.2011, passed by Additional Sessions Judge, Court No. 5, Baghpat, in Sessions Trial No. 290 of 2011, arising out of Case crime No. 274-A of 2010, Police Station Ramala, District - Bhaghpat, by which the learned trial court is said to have added Section 308 of I.P.C on the oral prayer made by the prosecution.