STATE Vs. NAFISA @ ANISA & ANR

JUDGEMENT

(1.) State has filed this revision petition impugning order dated 04.03.2015 in FIR No. 580/2014 under Sections 302/498A/304B Indian Penal Code, 1860 (IPC for short), Police Station Gokul Puri, in so far as the order discharges the respondents of the commission of offence under Sections 498A /304B IPC.

(2.) Respondent No. 1 was the mother-in-law of the deceased. Respondent no. 2 was the husband of the deceased.

(3.) By the impugned order on charge, trial court has declined to frame charges under Section 498A/304B IPC against either of the two accused, however, has framed a charge under Section 302 IPC against respondent no. 2, the husband.