BHAWATI CHOUDHARY Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THE applicant/accused has filed this Criminal Revision under Section 397 read with Section 401 of the Code of Criminal Procedure being aggrieved by the order dated 11.03.2015 passed by the Court of Sessions Judge, Panna in S.T. No. 16/2015 framing the charge under Section 306 of the I.P.C.

(2.) CASE diary is not available, but the copy of the 2. charge -sheet has been filed by the applicant/accused in this case.

(3.) HEARD the arguments of both the parties.