BHAWANI DEVI Vs. STATE

JUDGEMENT

(1.) Allowed subject to just exceptions. Application disposed of. Crl.Rev.P.305-306/2005 & Crl.M.A.4191/2005:

(2.) Crl.Rev.P.305-306/2005 are directed against the order dated 04.3.2005 of the Additional Sessions Judge, whereby the learned Judge has framed charge under Section 498-A read with Section 34 IPC and Section 304-B IPC read with Section 34 IPC against the petitioners on the basis of the statement of Tara Dutt and Bhagirathi Devi.

(3.) Learned counsel for the petitioners submits that there is nothing on record to show that the mother-in-law or the sister-in-law have committed any acts of cruelty and/or are responsible for the death of the deceased Radha @ Rukma.