R. MARINGCHAN MARING Vs. STATE OF MANIPUR

JUDGEMENT

(1.) The present criminal revision petition, instituted by R. Maringchan Maring (hereinafter referred to as Revisionist), under the provision of Sec. 397 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.), seeks to assail the order dtd. 12/2/2016 rendered by the learned Sessions Judge, Thoubal, Manipur, in Sessions Trial Case No. 4/2015 arising out of FIR No. 34(3) 2014 Kakching Police Station under Sec. 306/498A/34 IPC whereby the charges under the aforementioned Sec. were directed to be framed against him.

(2.) The facts, as are necessary for the adjudication of the controversy in the present case in the proper perspective are briefly encapsulated as follows :

(3.) The learned trial Court having considered the material on the record, including the statements of the witnesses and having heard learned counsel appearing on behalf of the parties, framed charges for the commission of offences under Ss. 306 and 498-A IPC against the Revisionist vide the impugned order dtd. 12/2/2016.