SUBHASH SAHNI Vs. STATE OF U P

JUDGEMENT

(1.) THIS revision has been preferred against the order dated 14.07.2000, passed by XIIth Additional Sessions Judge, Ghaziabad, in Sessions Trial No. 715 of 1999 (State vs. Subash Sahni) by which the discharge application of the accused was rejected and charges were framed against the accused, under Sections 306 and 498A I.P.C.

(2.) BRIEF facts are that, according to the first information report which was lodged by the father of the deceased on 19.07.1998 at about 10:15 A.M., it was stated that his daughter Smt. Shashi Sahni was married to Subhash Chand Sahni. After the marriage the accused and his family members used to torture the deceased for dowry. Two days prior to the incident Subhash Chand Sahni left the daughter of the complainant at the house of the complainant. Subhash Sahni had also murdered his previous wife by burning. On 17.07.1998 at about 06:30 P.M., the complainant got a phone call that his daughter had died and her body was lying in Ganesh Hospital. At this when the complainant reached the hospital, the doctor told him that his daughter has consumed some poisonous substance. The complainant lodged the report against his son -in -law, his brother and his wife. During investigation, the brother -in -law and his wife were exonerated and the charge sheet was submitted against the husband Subhash Sahni.

(3.) THE revisionist had moved a discharge application which was rejected on 14.07.2000. Feeling aggrieved the present revision has been preferred.