DHARAM SINGH Vs. STATE OF M P

JUDGEMENT

(1.) By this petition under Section 397/401 of the Code of Criminal Procedure, the applicants seek to challenge the correctness, validity and propriety of the order dated 29.5.2000 passed in S.T. No. 38/2000 by the learned Additional Sessions Judge, Balod (Durg) framing the charges against the applicants for offence punishable under Sections 306 and 498A, I.P.C.

(2.) The prosecution case in brief is that one Teminbai d/o Bhikamlal and Hiribai was married to applicant No. 1 Dharamsingh somewhere in the year 1992. The applicant No. 2 Sukhmabai is the mother of Dharamsingh and was mother-in-law of deceased Teminbai. Out of the wedlock Dharamsingh and Teminbai were blessed with three children.

(3.) According to the applicants, Teminbai was keeping unwell for long time, therefore, time and again she was treated by the doctors and in the 3rd week of January, 1999, she was admitted in the hospital. On 20.1.1999 said Teminbai consumed poison and thereby committed suicide.