ABHISHEKH KHURANA Vs. STATE

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 28th May, 2008 directing framing of charge under Sections 306/406/34 of Indian Penal Code and Sections 3 and 4 of Dowry Prohibition Act read with Section 34 of the Indian Penal Code. The impugned order passed by the Additional Session Judge is a fairly detailed order referring to several judgments, which were cited before him.

(2.) I have heard learned counsel appearing for the petitioner, complainant and the State.

(3.) IN the charge sheet it is also mentioned that at the time of engagement about 200 persons had attended the engagement ceremony and Rs.3, 00,000/ - were spent. It is stated that cash and jewellery items were given on several occasions on Karva Chauth and Diwali etc.