AMARJIT SINGH Vs. STATE

JUDGEMENT

(1.) HEARD Mr. Bhobe, learned counsel for the applicant and Mr. Rivankar, learned Public Prosecutor for the respondent.

(2.) ADMIT . Heard forthwith with consent of the parties.

(3.) BY this revision application, the applicant has challenged the order dated 02/08/2013 passed by the Learned Additional Sessions Judge, (FTC), North Goa, Panaji in Sessions Case No. 39/2013 to the extent of framing of charge against the applicant for offence punishable under section 302 of I.P.C.