MANISH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) ALL the aforesaid revisions arise out of the common order, therefore, they are being disposed of by this common order.

(2.) APPLICANTS have filed these revisions against the order dated 13. 08. 2007 passed by the Sessions Judge, Narsinghpur, in Sessions Trial no. 49/2007, framing charge against them under Section 306 of the Indian penal Code.

(3.) LEARNED counsel for the applicants submit that on the basis of material and evidence adduced by the prosecution in the case, no ingredients constituting the offence under Section 306 of the Indian Penal Code are made out. As such, Trial Court has committed error in framing the charge under section 306 of the Indian Penal Code against the applicants.