KAILASHCHANDRA Vs. STATE OF M P

JUDGEMENT

(1.) IT is evidence on record as well as the Judgment which has been put to challenge.

(2.) SHRI Jaisingh submitted, that the charge is erroneous and, therefore, the Trial Court has committed an error in convicting and sentencing the petitioner.

(3.) THE charge clearly shows that petitioner has been charged and committed the act of rashness, which is punishable in view of the provisions of Section 304-A of the Indian Penal Code.