KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a revision petition against the order dated 2.1.2009, vide which the charge under Section 307 IPC was ordered to be framed against the accused and accordingly, he was charge sheeted.

(2.) THE only grievance ventilated by the petitioner in the present case is that from the facts of the present case ingredients of offence under Section 307 IPC are not made out.

(3.) LEARNED State counsel has stated at bar on the facts of the present case that State has no objection in case the trial Court apply its mind whether the ingredients of offence under Section 307 IPC are made out.