JYOTI Vs. STATE OF M.P.

JUDGEMENT

(1.) SECTION 316 of IPC reads as under: -

(2.) IN this case, according to the petitioners, there was no evidence available on record which may establish that an offence under Section 316 of IPC has been made out yet the Committal Court suggested framing of charge under Section 316 of IPC and therefore committed the case to the Sessions.

(3.) THE Sessions Court then framed charges against the petitioner including a charge under Section 316 IPC vide order dated 09.10.2012. The order passed by the Sessions Court reads as under: - ...[VERNACULAR TEXT COMITTED]...