SIDDHGOPAL VERMA Vs. THE STATE OF M.P.

JUDGEMENT

(1.) HEARD finally with the consent of the learned counsel for the parties.

(2.) THIS revision has been filed by the applicant under Section 397/401 of the Cr.P.C. being aggrieved by order dated 27.8.2014 passed by Second Additional Sessions Judge, Umariya, in S.T. No. 6/2014 by which the charge under Section 306 of the IPC has been framed against the applicant.

(3.) AFTER usual investigation, the applicant and other co - accused persons have been charge sheeted before JMFC, who committed the case to Additional Sessions Judge. Learned Additional Sessions Judge framed the charges under section 306 of the IPC against the applicant and other co -accused persons, hence this revision on behalf of the applicant.