ABIB HUSSAIN Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision, has been, filed by the applicant against order dated 14.11.2002 passed by learned Sessions Judge, West Nimar in ST No. 318/02 framing charge under sections 304 (II) IPC and section 39 of the Electricity Act.

(2.) POLICE of PS Maheshwar District West Nemar has filed charge -sheet in the Court of Judicial Magistrate, First Class, under section 304 IPC and 39 of the Electricity Act.

(3.) AT the initial stage, police registered offence under section 304 -A IPC and under section 39 of the Electricity Act but later on filed charge sheet under section 304 IPC and section 39 of the Electricity Act. The trial Court framed charge under sections 304 -11 IPC and 39 of the Electricity Act.