SATTAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) Present writ petition has been filed by the petitioners for following reliefs:

(2.) Allegations in First Information Report is that applicant with other persons was caught with intoxicating drugs.

(3.) Learned counsel for the petitioners submits that it is not a case of section 302 IPC but at the most it is case of section 306 IPC. He submits that deceased was working in the house of the petitioners for long time and on the fateful day they had gone to bring her daughter from school and deceased was with their 2 years son in the house. He submits that when petitioners came to house they found that the door was broken and she was found hanging. He submits that this cannot be said that petitioners can be held guilty under section 302 IPC.