As per the case facts the trial court discharged the accused from murder charges Section IPC and framed charges for culpable homicide Section IPC which the High Court affirmed The ... complainant appealed to the Supreme Court against this affirmation The question arose whether the High Court and trial court were correct in discharging the accused from murder and framing charges for culpable homicide Finally the Supreme Court set aside the orders of the High Court and the trial court allowing the prosecution to lead evidence in accordance with its original case in the chargesheet