SARBESWAR JENA Vs. STATE OF ORISSA

JUDGEMENT

(1.) This case is taken out of turn from the weekly admission list on the request of learned counsel for the petitioner on the ground of urgency and on consent of learned Standing Counsel as he is ready.

(2.) Heard.

(3.) Petitioner in this revision is the accused in S.T. No. 103 of 2002 pending in the Court of Adhoc Addl. Sessions Judge, Balasore. As per order dated 16.8.2002, the impugned order, he has rejected the prayer of the petitioner to discharge him from the offence under Sections 307 I.P.C and by that order also he framed charge for the offence under Sections 307, 294 and 506(1) I.P.C. Petitioner confines his grievance to the charge framed for the offence under Section 307 I.P.C.