Vijay Lakshmi, J. - (1.) The present criminal revision has been preferred against the judgment and order dated 12.9.2017 passed by the learned Additional District and Sessions Judge/Fast Track Court No.I, District-Jalaun in Sessions Trial No.36 of 2016, (State Vs. Man Singh and others), arising out of Case Crime No.656 of 2015, under Sections 498-A,302,323,504, 506 I.P.C. and Section ¾ of the Dowry Prohibition Act, 1961, P.S.-Aata, Jistrict-Jalaun.
(2.) Heard Shri Rajiv Lochan Shukla, Advocate on behalf of the revisionists and the learned A.G.A. appearing on behalf of State of U.P. on the point of admission and perused the record.
(3.) By the impugned order dated 12.9.2017, the court below has disposed of two applications together, the first being application number 36-Kha moved by the prosecution under Section 319 Cr.P.C. and the second being application number 37-Kha moved by the accused side for amendment of charge.;