RAMPRAKASH SONI Vs. STATE OF MP

JUDGEMENT

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

(2.) The revision has been preferred by the applicant under Section 397/401 of Code of Criminal Procedure against the order dated 24.9.2009 passed by Sessions Judge, Bhind in Sessions Trial No. 193 of 2009 by which, charges under section 304 Indian Penal Code and in alternate under section 302 of Indian Penal Code has been framed against him.

(3.) It is alleged that on the date of incidence, applicant was cleaning his licencee revolver and at-randomly, trigger was pressed and one bullet hit his Grand Daughter Vaishnavi who was sitting there, as a result, she died.