MANISH SAHU Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) ON behalf of the applicant, this revision is preferred under Section 397 read with 401 of the Cr.P.C. being aggrieved by the order dated 5.3.2014 passed by the 7th Additional Sessions Judge, Jabalpur in Sessions Trial No. 560/2011 framing the charges against him for the offence punishable under Sections 294, 307 and 324/34 of the I.P.C.

(3.) ON the other hand, responding the aforesaid arguments with the assistance of the case diary, State counsel submits that after preparing the MLC report of the victim Arvind at some hospital at Khamaria, at his request, he was referred from such hospital to Pandey Hospital and not to the Victoria Hospital and that is why the record of the Victoria Hospital was not filed either with the charge -sheet or at subsequent stage in compliance of the order of the trial Court dated 3.3.2012 because no such record was available in the Victoria Hospital. He further said that subsequent to filing the charge -sheet after obtaining the record of the bed -head ticket of victim Arvind from Pandey Hospital, the same was filed before the trial Court on 5.9.2011 alongwith some application, so in such premises, the trial Court has rightly framed charge of Section 307 of IPC also besides other charges. In continuation, he said that mere perusal of the FIR, the intention of the applicant is apparent that the alleged injury was caused to the victim Arvind by the present applicant and in such premises, he prayed that the impugned order framing the charges does not require any interference and prayed for dismissal of this revision.