YOGESH KUMAR Vs. STATE

JUDGEMENT

(1.) Petitioner impugns judgment dated 24.05.2016 and the consequent charge framed by order dated 14.07.2016 whereby petitioners have been charged for the offences under Sections 498-A/304-B/34 of the IPC.

(2.) Petitioner no. 1 is the husband of the deceased. Petitioner no. 2 is the father-in-law. Petitioner no. 3 is the brother-in-law. Petitioner no. 4 is the mother-in-law and petitioner no. 5 is the wife of the brother-in-law of the deceased.

(3.) Marriage between petitioner no. 1 and the deceased was solemnized on 26.02.2012. Within 7 months of marriage, i.e. on 25.09.2012, the deceased, who was five months' pregnant at that time, was found hanging from the ceiling fan of her matrimonial house.