LAWS(MPH)-2013-9-153

UMESH SINGH Vs. STATE OF M P

Decided On September 10, 2013
UMESH SINGH Appellant
V/S
STATE OF M P Respondents

JUDGEMENT

(1.) Feeling aggrieved by the order dated 17.4.2013 passed by learned Additional Sessions Judge, Shahdol in Sessions Trial No.126/2012 inter alia framing charge under Section 395/397 of IPC against the applicants, this revision application has been preferred by the applicants.

(2.) The contention of learned counsel for the applicants is that if the written complaint Annexure A/2 lodged by the complainant Lalita Devi dated 14.4.2012 upon which the FIR has been registered is taken into consideration in true perspective, no one could say that any of the ingredients evisaged under Section 395 and 397 of IPC are made out and if that is the position the learned Trial Court committed an error in framing charge under Section 395 and 397 of IPC against the applicants.

(3.) On the other hand Shri Anubhav Jain, learned Panel Lawyer argued in support of the impugned order.