KULDEEP Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties.

(2.) The sole petitioner Kuldeep is one of the accused in FIR No. 71 dtd. 18/4/2018 registered with Hamirwas Police Station, District Churu for offences under Ss. 306, 379 and 34 IPC. After investigation, the police submitted charge sheet against the petitioner and accordingly, by the impugned order dtd. 30/8/2019 passed in Sessions Case No. 22/2018, charges have been framed against the petitioner for offences under Ss. 379/34 and 306 IPC.

(3.) Learned Counsel for the petitioner submits that on bare perusal of the allegation, no ingredient of offence under Sec. 306 IPC is made out, hence, charge under Sec. 306 IPC is based on non-application of judicial mind on the material on record.