- (1.) This revision has been filed against the order dated 15-10-1985 passed by Additional Sessions Judge, Agra, in Session Trial No. 94 of 1984 framing the additional charge under Section 306 I. P. C.
(2.) The brief facts giving rise to the present revision are that revisionist and others were charge sheeted for the murder of Smt. Meera wife of accused Murari Lai. The Sessions Court framed charge under Section 302 IPC on 30-11-1984. However, later on the charge under Section 306 I. P. C. was also framed on 15/10/1985. It appears that both the charges stand together hence the learned counsel for the revisionist has submitted that it can either be a murder or the suicide. There is absolutely no evidence that deceased Smt. Meera was ever tortured.
(3.) I have perused the charges framed. It is also not clear as to why and under what circumstances the additional charge under Section 306 I. P. C. was also framed.;