MONIKA BAWA Vs. STATE OF PUNJAB & ORS

JUDGEMENT

(1.) Prayer in this revision petition is to set aside the order dated 19.04.2018 passed by Additional Sessions Judge, Amritsar, vide which the trial Court has framed the charge under Section 304 IPC instead of Section 302 IPC.

(2.) This petition was ordered to be listed with CRM-M No.21729 of 2018 and CRM-M No.1775 of 2018, filed by accused Raj Kumar @ Raja, and Rajnish Kumar @ Bobby, praying for anticipatory bail and regular bail as well as CRR No.810 of 2018 filed by another accused Pawan Kumar @ Pamma, praying for grant of default bail under Section 167 (2) of the Code of Criminal Procedure. The arguments in all the cases were heard together on behalf of the petitioner/complainant as well as the accused persons i.e.respondents No.2 and 3. The aforesaid petitions are also decided together by passing a separate order of even date.

(3.) It would be appropriate to note down the brief facts of the case as reproduced in the FIR as under: