SARTAJ SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present petition has been filed against the order framing charge and the charge sheet served upon the accused in consequence of order dated 03.06.2017 passed by the Additional Sessions Judge, Karnal, vide which, charges were framed under Sections 326, 324, 323, 341, 34 IPC with a prayer to modify the same and order that the charge under Section 307 IPC framed against accused/respondent No.2.

(2.) A perusal of Section 216 of the Code of Criminal Procedure (for short Cr.P.C.) shows that the trial Court is always at liberty to alter or add to any charge at any time before the judgment is pronounced in case the evidence produced before it necessitates the same. Section 216 of Cr.P.C. reads as under:-

(3.) Hence, this Court is not inclined to interfere in view of the above provision.