STATE OF J&K Vs. MIR

JUDGEMENT

(1.) HEARD Mr. Baldev Singh, learned Government Advocate, Nobody appeared for the respondent.

(2.) CONSIDERING the facts and circumstances of the case, I propose to dispose of this Criminal Revision even without the appearance of the respondents advocate.

(3.) THIS Revision is directed against the order passed by learned Session Judge, Rajouri dated 29.09.1999. By the aforesaid order, the learned Session Judge has framed the charge against accused, Mir, for offence under Section 304 Part - II RPC instead of offence under Section 302/ 447 RPC, in which the challan was presented.