- (1.) This revision is preferred against the order dated 29.04.2013 passed by Additional Sessions Judge, New Court No.1, Jaunpur in Sessions Trial No.350 of 2009 arising out of Case Crime No.662 of 2009, under sections 324, 407, 452, 504, 506 IPC, P.S. Sarpataha, District Jaunpur.
(2.) The brief facts giving rise to this revision are that an application was moved by the prosecution with the allegation that due to some clerical mistake while framing the charge, the charge under section 325 IPC was framed against the revisionists while in fact the charge should have been framed under section 324 IPC. Since in the F.I.R. and in the statement u/s. 161 Cr.P.C. there is an allegation that the accused persons caused injuries by knife, hence in place of the charge under section 325 IPC fresh charge u/s. 324 IPC be made against the accused persons.
(3.) The application was opposed by the accused persons.;