RUBINA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BY the instant petition under Section 482 Cr.P.C., the petitioner submits that in fact, the charge against the petitioner was framed for the offences under Sections 363/120-B and 366- A/120-B IPC, but inadvertently, in the revision petition No. 229/06, the petitioner sought quashing of charge for the offences under Sections 363/120-B and 336-A/120-B IPC and accordingly the charge for these offences was quashed by the order dated 13.4.2006. He submits that in fact the charge against the petitioner was for the offence under Section 366- A/120-B IPC and not under Section 336-A/120-B IPC.

(2.) FROM the perusal of the challan papers and the order impugned, it appears that charge against the petitioner was framed by the trial court by order dated 1.3.2006 for the offences under Sections 363/120-B and 366-A/120-B IPC. In this view of the matter, in the order dated 13.4.2006 wherever word "336-A/120-B" appears, the word "366-A/120-B" is substituted. Ordered accordingly. The petition stands disposed of.