AJAY SINGH Vs. STATE OF M P

JUDGEMENT

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

(2.) The applicants/accused have filed this criminal revision under Section 397 read with Section 401 of Cr.P.C. being aggrieved by the order dated 28.09.2015 passed by the court of Additional Sessions Judge, Ambah, District Morena in Sessions Trial No. 263/2015 framing the charges under Section 294, 323, 332, 506 Part -2 and 376 (2) (g) of IPC.

(3.) Learned counsel for the applicants/accused submits that by this revision, the applicants/accused challenge only the charge framed against them under Section 376 (2) (g) of IPC. The propriety and legality of the remaining charges are not being challenged in this revision.