RAJ KUMAR Vs. STATE OF MP

JUDGEMENT

(1.) Case is listed in default.

(2.) Learned counsel for the petitioners submits that in particulars of crime the date of order has mentioned as 23/3/2010, while in fact it is 18/3/2010. LEARNED counsel for the petitioner prays that he may be permitted to correct the date of order.

(3.) Learned counsel for the petitioners submits that learned Courts below committed error in framing the charges against the petitioners. It is submitted that injured Devendra Markam and Rajan Uaike are constables, but one of them were on duty. It is submitted that looking to the nature of injury as medical report Ex.P/8 & Ex. P/9 are simple in nature. It is submitted that petition filed by the petitioners be allowed and the impugned order passed by learned Sessions Court be set aside.