RAJKUMAR Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS revision under Section 397/401 of Cr.P.C. has been filed against the order dated 17.04.14 passed by learned Special Judge, Dindori, District Dindori in Special Case No.6/14 framing the charges against the petitioner punishable under Section 376, 506 Part -II of IPC.

(2.) BRIEF facts of the case are that in PS -City Kotwali, Dindori a case has been registered as Crime No.19/14 against the petitioner and other co -accused and charge sheet was filed under Sections 376, 506 Part II, 120 -B read with Section 34 of IPC. After committal proceeding, by the impugned order the aforesaid charges have been framed against the petitioner against which this petition has been filed.

(3.) LEARNED Panel Lawyer appearing for the respondent/State supported the impugned order and prays for dismissal of this revision.