INDU JAIN Vs. STATE OF M P

JUDGEMENT

(1.) SINCE all the three aforesaid revisions arise out of the one order, they are disposed of by this common order.

(2.) ALL the three aforesaid revisions arise of the order dated 28-7-2005 passed by the Sessions Judge, Bhopal, in Sessions Trial No. 212 of 2005 whereby charge under Section 304 Part-II of the IPC has been framed against the accused persons and they have been discharged of the offence under Section 330 of the IPC.

(3.) CRIMINAL Revision No. 1114 of 2005 has been preferred by the complainant contending that the charge under Sections 330 and 302 of the IPC be framed against the accused persons.