K.M.MEHTA - (1.) . Rajeshbhai Pitambarbhai Parmar and other original accused have filed this Criminal Revision Application under Section 397 of the Code of Criminal Procedure (hereinafter be referred to as the Code) challenging the order dated 30th August, 2000 passed by the Additional Sessions Judge, Nadiad, by which the learned Judge has altered the charge. The learned Judge by the said order added the charge against all the accused under Section 176 read with Section 114 of the Indian Penal Code as well as Section 304(B) of the Indian Penal Code.
(2.) . The facts giving rise to this application are as under :- 2.1 It is the case of the applicants that the applicants - accused was charged in connection to the Criminal Case registered at Mehelav Police Station bearing C.R.No.I 7/99 for offences punishable under Sections 306, 498-A, 201 and 114 of Indian Penal Code. The said charge was filed somewhere on 10th May, 2000.
(3.) . After aforesaid charge was framed according to the prosecution, six witnesses were examined P.W.1 Dr.Babubhai Poojabhai Parmar Ex.12, P.W.2 Dr.Dineshkumar Laljibhai Madhukar Ex.14, P.W.3 - Dr.Axay Rajnikant Shah Ex.16. P.W.4 - Pushpaben, complainant the mother of deceased - Nehaben, P.W.5 - Fatabhai Chandubhai Ex.30 and P.W.6 - Mohanbhai Dinabhai Harijan Ex.31.;