BURANSAB LALSAB SHAIK Vs. ANTHONY FERNANDES

JUDGEMENT

(1.) Heard learned Advocates for the parties.

(2.) Perused the reply filed on behalf of Respondent No.1.

(3.) The Applicant is the father of the deceased/Complainant who challenged the impugned order passed by the learned Sessions Court in connection with framing of charge under Sec. 304(i) of the Indian Penal Code (I.P.C.) instead of framing of charge under Sec. 302 of I.P.C.