KANNI LAL Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) WITH the consent of both the parties, the matter is being heard finally at motion stage.

(2.) 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 16.11.2014 passed by the Court of III Additional Sessions Judge, Chhindwara in Sessions Trial No. 267/2014 whereby the charges under Section 306 read with Section 34 of the I.P.C. were levelled against the applicant -accused.

(3.) LEARNED Panel Lawyer opposing the submissions has supported the impugned order.