- (1.) This is an application under section 482 Cr.P.C. for quashing the order dated 5.9.2006 passed by the learned Addl. Sessions Judge, Court No. 1, Budaun in S.T. no.157 of 1999 ( State Vs. Pappu and others ) whereby he has amended the charge against the accused from section 304/34 to section 302/34 I.P.C.
(2.) I have heard learned counsel for the applicants and learned A.G.A. for the State and perused the papers on record.
(3.) Since the point involved in this application is a legal one, I have heard learned counsel for the parties on merits of the application at the stage of admission and the case is being decided finally.;