BIRENDRA BAHADUR SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This is a revision under section 397/401 of the Code of Criminal Procedure (No. 2 of 1974) (hereinafter referred to as the 'Code') against the order dated 16 -10 -2001 passed by JMFC, Budhar, District Shahdol, in Criminal Case No. 366/96 whereby the charges have been framed against the petitioners for offences punishable under sections 198, 469,471, Indian Penal Code read with section 120B thereof.

(2.) CANDIDATES should be Matriculate with ITI Certificate in different trades of mechanical Fitter and Electrician. Candidates should be between 18 to 30 years of age in case of General Candidates and upto 35 years in case of Scheduled Caste/Scheduled Tribe candidates.

(3.) DURATION of training was for one year only.