GAURI SHANKAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THESE revisions are interrelated as directed against the order-dated 06. 12. 2007 passed by Eleventh Additional sessions Judge, Bhopal in S. T. No. 292/ 2007, whereby while dismissing the petitioners' application, under Sections 227 and 395 of the Code of Criminal Procedure (for short 'the Code), the learned trial Judge had charged them with the offences under Sections 120-B, 302 read with 149 and 201 of the IPC.

(2.) IN the first revision, registered as Cri. Revision No. 36/2008, legality and propriety of the part of the impugned order concerning framing of charges have been called in question whereas the Second Revision, numbered as Cri. Revision No. 37/2008, is directed against the other part of the order whereby the application, under Sections 227 and 395 of the Code, was rejected.

(3.) THE petitioners and co-accused P. Shaija, the wife of Gopal Rao (since deceased), stand prosecuted for the offences of murder of Gopal Rao in pursuance of a criminal conspiracy and also in furtherance of their common object and for causing disappearance of evidence of murder. All the accused/petitioners are the residents of various places falling in the State of Andhra pradesh.