LOTAN PD Vs. STATE OF M P

JUDGEMENT

(1.) THE revision is against the order dated 30-10-2000, passed by the Special Judge, whereby the petitioners/accused have been charged for the offence under Section 307 of IPC.

(2.) LEARNED counsel for the petitioners stated that the charge-sheet which has been framed against the petitioners-accused does not contain the required ingredients of Section 307 of IPC. He read out the same to contend that there is no material against accused.

(3.) LEARNED counsel appearing for the State, on the other hand, submitted that there is sufficient material on record to frame the charges against the accused-petitioners and the Court-below after considering the entire material on record, passed the impugned order.