SHAMIMA AKHTER Vs. STATE OF J&K

JUDGEMENT

(1.) NEITHER petitioners nor their counsel is present. Respondents are not also present, despite notice. The trial Court record has been received. Parties personal appearance and hearing, in the circumstances, is dispensed with U/S 440 Cr. P. C.

(2.) I have examined the record. The learned District and Sessions Judge, Budgam under the impugned order has framed charge sheet against accused U/S 307, 326 and 201 RPC, after the case was committed by the Chief Judicial Magistrate Budgam to the Court of Sessions. The charge framed against the accused is after hearing the parties and taking the material annexures with challan, in consideration.

(3.) THIS order of framing charge on 29.12.97 is challenged in this revision petition on the ground that the material on record does not disclose the offence with which the accused are charged. The trial Court has not applied its mind to the case. The material placed before the Court does not disclose the offence with which accused are charged.