SANTOSH KUDTARKAR Vs. STATE AND ORS.

JUDGEMENT

(1.) This Revision Application at the instance of the original Accused No. 6, takes exception to the Order dated 09.02.2016, passed by the learned Addl. Sessions Judge, at Mapusa in Session Case No. 13 of 2015. By the impugned order, the learned Sessions Judge has directed framing of charge against the Accused under Sec. 306 read with Sec. 34 of IPC and alternatively under Sec. 302 read with Sec. 34 of IPC.

(2.) The brief facts necessary for the disposal of the Revision Application may be stated thus:

(3.) On 06.03.2014, at about 07.00 hours, Pranay attended his classes at ITI Bicholim, where he was pursuing his course in Civil Draughtsman stream. Pranay did not attend the post lunch classes and returned back home, met his mother, kept his belongings and left the residence without informing anyone as to where he was going. On 07.03.2014, at 10.30 hours, a police complaint was made with PS Valpoi about Pranay having gone missing.