ASHOK KUMAR YADAV Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition under section 397(1) read with section 401(1) of the Cr.P.C. has been filed against the impugned order dated 4.10.2018 passed by Addl. Sessions Judge, Sihora, District Jabalpur (M.P), in Sessions Trial No.359/2018 whereby charges for the of- fences under sections 120-B, 364, 195-A, 419, 201 of the I.P.C. and section 25(1-B)(a) of the Arms Act have been framed against the ap- plicant.

(2.) On perusal of the record it appears that in this case accused Boni @ Anupam, who is main accused, is son of the applicant and there are eight other co-accused persons. A common charge-sheet has been filed against other co-accused persons and a separate charge-sheet has been filed against the present applicant under section 173(8) of the Cr.P.C.

(3.) In brief, the relevant facts of the case are that one Aman @ Arunodaya was kidnapped on 19.6.2016 by Boni @ Anupam, in con- spiracy with other co-accused persons and on 23.6.2016 Aman @ Arunodaya was murdered. It is alleged that the applicant having knowledge of the incident facilitated his son Boni @ Anupam in pro-viding Rs.1,20,000/- for expenses required for managing the affairs and Rs.80,000/- was recovered from the possession of Boni.