KIRAN KUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this revision under Section 397 read with Section 401 of Cr.P.C., 1973 challenging the legality and validity of order dated 10.09.2013 passed by 4th Additional Sessions Judge, Gwalior in Sessions Trial No. 379/2013 by which charge under Section 498(A) and 304(B) of IPC and in alternate charge under Section 302 and in alternate Section 306 of IPC has been framed against the petitioner.

(3.) THE police statement of Munni Bai mother of the deceased shows that: -