- (1.) Heard Sri. Gaurav Kakkar learned counsel for the applicants and learned AGA for the State.
(2.) This application under Section 482, Cr.P.C. has been filed challenging the order dated 09.06.2015 passed by the Additional Sessions Judge (F.T.C.), Court No. 3, Bulandshahar in Sessions Trial No. 397 of 2015 whereby charges under Sections 498A, 323, 324, 307, 376, I.P.C. and 3/4, Dowry Prohibition Act, Police Station Mahila Thana, District Bulanshahar has been framed against the applicants.
(3.) The contention of learned counsel for the applicants is that the FIR is highly belated and self contradictory. There are material contradictions in the case as set up in the FIR and the statement of witness recorded during investigation. As regards the contradictions, it has been submitted that in the FIR, it was stated that the vehicle by which the first informant and the accused were travelling stopped as it ran out of diesel while in the statement under Section 161, it has been stated that it ran out petrol.;