(1.) This criminal revision has been preferred under Sec. 397 read with Sec. 401 of Cr.P.C. against the order dtd. 5/10/2021 passed by the Additional Sessions Judge (F.T.C.), District Rajnandgaon (C.G.) in Sessions Trial No.46/2021, whereby charge for the offence punishable under Sec. 306 of IPC has been framed against the applicant herein.
(2.) The case of the prosecution, in short, is that on 15/11/2018 at about 04:00 PM, the deceased namely Lata Bai Nishad, committed suicide by hanging herself in a room. During the course of investigation, it has been stated by mother of the deceased that the present applicant used to harass her, therefore, the deceased committed suicide. On such complaint, the police registered the F.I.R. against the present applicant for offence punishable under Sec. 306 of IPC.
(3.) Further case of the prosecution, is that the present applicant is uncle-in-law of the deceased. Marriage between the deceased and nephew of the applicant namely Sevak Nishad was solemnized in the month of March, 2018 and on the date of incident, deceased worked at food-stall of her father-in-law and thereafter, she returned back to home, where she committed suicide. The allegation made by Smt. Jaina Bai, mother of the deceased, against the present applicant is that the applicant used to taunt her by saying that the deceased was inauspicious to the family and after her marriage, the applicant's sister-in-law namely Smt. Kirti Bai has died. After filing of the charge sheet against the applicant herein, the learned trial Court, on the basis of material available on record, framed charge for the offence as stated above against the present applicant.