VINOD Vs. STATE OF M P

JUDGEMENT

(1.) This criminal revision under section 397 r/w section 401 of Cr.P.C. is directed against order passed by learned 11th Additional Sessions Judge, Ujjain in Session Trial No.197/2013 dated 15.09.2014.

(2.) The relevant facts for disposal of this revision are that one Vinod Yadav lodged a complaint before Police Station Mahakal, District Ujjain which was registered as Crime No.558/2005 under sections 147, 148, 149, 307 and 327 of IPC. After charge -sheet was filed, it was committed to the Court of Sessions and the trial was held by 2nd Additional Sessions Judge, Ujjain in Session Trial No.16/2006 in the judgment delivered on 29.04.2008. The learned Additional Sessions Judge observed in para 17 of the judgment as under : - <JUDIMG>1236669-1</JUDIMG>

(3.) IN pursuance of this observation a complaint was filed in the Court of Chief Judicial Magistrate which was again committed to the Court of Session under sections 191, 192, 195 and 211 IPC by the impugned order dated 16.04.2013, the learned Additional Sessions Judge ordered that charges under sections 193, 192/211 IPC on accused Vinod Yadav, under sections 193 and 195 IPC on accused Ramesh S/o Budhichand and section 193 IPC against accused Ramesh S/o Onkarlal be framed.