GANGA DEVI Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) This judgment disposes of two revision peti- lions, namely, Cr. R. Nos. 216 and 224 of 1983, which were directed by AnandJ. to be heard together.

(2.) By Criminal Revision No. 216 of 1983 Ganga Devi, her son 0m Parkash and her grand son Bhupinder Kumar have sought quashing of the charge framed against them under Section 306 read with Section 34 of the Indian Penal Code by the learned Additional Sessions Judge on 6th August, 1983. The charge reads us under :--

(3.) In the other revision petition (No. 224 of 1983) Rakesh Kumar Bansal arid his mother Smt. Krishna Gupta who have also been arraigned under Section 306 read with Section 34 of the Indian Penal Code seek quashing of the charge framed against them for having abetted Usha Rani in committing suicide. That charge reads as under :-