RAM KISHORE Vs. STATE OF MP

JUDGEMENT

(1.) With consent, matter is finally heard.

(2.) This petition, under Section 482 of the Code of Criminal Procedure, has been preferred against the order-dated 23.10.2009 passed by Special Judge, Katni, in Criminal Revision No.70/09 affirming the order-dated 12.05.2009 passed by Chief Judicial Magistrate, Katni in Criminal Case No.4540/2008 whereunder his plea of not guilty in answer to the charge of the offence punishable under Section 304A of the IPC was recorded.

(3.) Background facts may be summarized as under -