RAM BAHADUR YADAV Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) RAM Bahadur Yadav, RAM Sundri Devi, Suraj Narayan Yadav, Indu Bharti and Uday Narayan Yadav, the petitioners herein, vide instant Criminal Revision Petitions bearing No. 720/2010 and 721/2010 Crl.Rev.P Nos. 720/2010 and 721/2010 Page 1 of 9 have prayed for setting aside of orders dated 16.01.2010 and consequent framing of charges under Section 498A/304B/34 IPC against the petitioners on 15.02.2010.

(2.) THE allegations of the prosecution in brief are that on 09 th February, 2007, the deceased Sudha Shri was married to Uday Narayan, son of the petitioners No. 1 and 2 and brother of the petitioners No. 3 and 4. Sudha Shri died due to asphyxia by hanging, an unnatural death in her matrimonial home at Delhi on 03 rd June, 2008. Her death was reported to the SDM, who during inquest proceedings recorded the statements of Bihari Prasad and Urmila Prasad, father and mother of the deceased. On the basis of the statement of Bihari Prasad, FIR was registered qua the petitioners and Uday Narayan, husband of the deceased.

(3.) LEARNED APP further referred to the statement of witness Shambhu Prasad, who has inter alia stated thus in his statement under Section 161 Cr.P.C.: