LAXMANDAS Vs. STATE OF M P

JUDGEMENT

(1.) WITH the consent of parties matter is heard finally.

(2.) THIS petition is filed by the applicant accused under section 482 CrPC challenging part of the order dated 13.12.2004 passed by Sessions Judge, Datia whereby charge is framed against the applicant for committing offence under section 451 IPC alongwith other offences.

(3.) POLICE , after investigation, filed Challan and the trial Court framed charges against the accused for commission of offence under section 307, 149, 452, 323, 323/148 and 506-B IPC.