AMARJEET SINH Vs. AMARJEET SINH ALIAS HAPPY

JUDGEMENT

(1.) SEIZED with the question as to whether or not charge was required to be framed against respondent Amarjeet Singh, and if so under which Section of the Ranbir penal Code, Learned Principal Sessions judge, Jammu came to the conclusion that the respondent was required to be charged under Section 304-II, RPC. He did not find any case' to frame a charge under Section 302, RPC against the respondent.

(2.) STATE of Jammu and Kashmir has questioned the order of Learned sessions judge in Criminal Revision No. 31/2006 whereas one Amarjeet Singh, the brother-in-law of the deceased Amarjeet Singh has filed 561-A No. 24/2006 seeking similar relief.

(3.) BOTH these petitions have thus been taken up for joint consideration.