- (1.) Instant revision has been preferred against orders dated 8-2-2001 and 12-4-2001 passed by 1st Addl. District Judge, Bhadohi in Sessions Trial No. 16 of 1994, State v. Kamlesh Kumar and one another pending under Section 308, I.P.C. Police Station Unja, District Bhadohi, Sant Ravidas Nagar.
(2.) Heard Sri P. K. Singh, learned counsel for the revisionists and the learned A.G.A. and have gone through the record.
(3.) It has been submitted by the learned counsel for the revisionists that NCR No. 16 of 1992 under Sections 323 and 504, I.P.C. only was lodged on 19-3-1992 at about 1.30 p.m. at out post Unja Police Station, Koirana, District Varanasi (at present Sant Ravidas Nagar) against revisionists Vakil and Achhey Lal, but the learned Addl. Sessions Judge has wrongly framed charge under Section 308, I.P.C.;