BHAGWAT SINGH, S/O RUDRA SINGH, DEEPA DEVI, W/O NARENDRA SINGH AND PANNA DEVI, W/O RUDRA SINGH Vs. STATE OF UTTARAKHAND THROUGH SECRETARY HOME DEHRADUN AND TRILOK SINGH, S/O KHEEM SINGH

JUDGEMENT

(1.) HEARD .

(2.) THIS revision is directed against order dated 03.12.2010, passed by Sessions Judge, Almora, in Sessions Trial No. 24 of 2010, whereby said court has decided to frame charge against the revisionists.

(3.) HOWEVER , at the stage of framing of the charge the contradictions in the statements made by the witness need not be appreciated. Undoubtedly, deceased had died unnatural death. Respondent No. 2 has made allegations that the deceased was subjected to cruelty for non fulfillment of demand of dowry. Whether the statement of the complainant given during investigation is correct or not, is not required to be seen at the time of framing of the charge. At that stage the trial court has only to see whether the material collected by the Investigating Officer makes out a case for framing of the charge or not.