NAR SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The applicants have filed the present revision against the order dated 6-12-2001 passed by the learned Second Additional Sessions Judge, Raipur in S.T. No. 427/2001 regarding framing of charges under section 498-A, 304-B and 306/34 I.P.C.

(2.) The prosecution story is that the applicant NO.1 Narshing was married to Deviki Bai. Within a period of seven years of marriage Devki Bai died. After lodgment of report the post mortem was conducted and it was found that the death was respiratory failure due to poisoning. After investigation the police submitted charge sheet against the applicants.

(3.) Learned Additional District Judge after hearing counsel for the parties and having considered the facts and circumstances of the case has framed the charges against the applicants.