PRADEEP S AHLUWALIA Vs. STATE

JUDGEMENT

(1.) Aggrieved by the onder dated 21st July 1998 and also the charge framed under Section 306 Indian Penal Code by an Additional Session Judge, the petitioner-accused has filed this revision petition.

(2.) Smt. Namrita after receiving the burns on the intervening right of 16/17-12-1993 at House No. B-1/122, Lajpat Nagar, Delhi, was taken to Safdarjung Hospital for treatment and there she succumbed to burn injuries on 20th December 1993' Thereafter a case was registered under Section 306 Indian Penal Code against the petitioner and Smt. Susheela Verma, mother-in-law of the deceased. After the filing of the charge-sheet under Section 306 Indian Penal Code .against both of them, by the order dated 21st July 1998 Smt. Susheela Verma was discharged while charge under the said Section was ordered to be framed against the petitioner and on that day itself charge was framed against the petitioner to which he pleaded not guilty.

(3.) As is manifest from the said order dated 21st July 1998 the Additional Session Judge formed the opinion that a prima facie case under Section 306 Indian Penal Code was made out against the petitioner taking note of the statements particularly of Prem Datta, father of the deceased, Sunita Datta, Sunila Meena, Harpreet Singla, Colleagues/friends of the deceased and Yogender Verma, husband of the deceased. All these statements were recorded by S.D.M.(s).