KEDAR JATAV Vs. STATE OF M.P.

JUDGEMENT

(1.) Legality, propriety and correctness of the order dated 10th September, 2015 passed by Additional Sessions Judge, Gohad, District Bhind in S.T. No.145/2015 has been challenged in this revision petition preferred under sections 397/401 of the Code of Criminal Procedure, 1973.

(2.) By the order impugned, charge for the offence punishable under section 307 and in alternate section 307/34 IPC has been framed against the petitioners for attempting to commit murder of complainant, Balkishan.

(3.) Learned counsel for the petitioners has challenged the impugned order on three grounds: