SUBHASH CHANDER Vs. STATE

JUDGEMENT

(1.) This order is to dispose of the criminal revision filed by Subhash Chander and his mother Smt. Krishna Wanti thereby challenging the order dated 8th January, 1991 directing the framing of the charge under Sec. 306 read with Sec. 34 Indian Penal Code against them and the charge framed against them on the same day.

(2.) Briefly stated the facts leading to the filing of the present petition are as under:

(3.) Smt. Shashi Bala @ Kanchan Rani was the daughter of Smt. Satya Rani Chadha and Suraj Parkash Chadha. Smt. Kunan Devi and Shri S.S. Kohli are the mother and brother respectively of Satya Rani Chadha.