SAGEER @ SAEED Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE learned counsel for the State has submitted that the case diary is not available, on the other hand the learned counsel for the applicant has submitted that he has copy of charge sheet, and therefore the matter may be considered with the help of copy of charge sheet. Heard the learned counsel for the parties finally.

(2.) BY this Criminal Revision under Section 397/401 of Cr.P.C. the applicants have challenged the order dated 20.9.2012 passed by the learned Third Additional Sessions Judge, Jabalpur in ST No. 444/2012 whereby three counts of charges of the offence under Section 307/34 of IPC were framed against the applicants along with other charges.

(3.) THE learned Third Additional Sessions Judge, Jabalpur after considering the submissions made by the learned counsel for the parties has framed the aforesaid charges against the applicants vide impugned order dated 20.9.2012.