- (1.) Heard Sri S.P.S. Parmar, learned counsel for the applicant and the learned A.G.A.
(2.) This application u/s 482 CrPC is preferred against the order dated 4.9.2015 passed by Sessions Judge, Bhadohi at Gyanpur in S.T. no. 103 of 2013 (State vs. Ravindra Prasad Vishwakarma), under Sections 498-A, 306 IPC, P.S. Bhadohi, District Bhadohi, whereby the court below has framed alternate charges under Sections 302, 304-B IPC and 3/4 D.P. Act along with Sections 498-A, 306 IPC.
(3.) Learned counsel for the applicant placed reliance on a judgment of the Apex Court in the case of Jasvinder Saini and others Vs. State (Govt. of NCT of Delhi), 2013 7 SCC 256, to contend that an alternate charge under Section 302 IPC is not to be mechanically framed along with Section 304B IPC.;