GAURAV Vs. STATE OF U.P. AND ORS.

JUDGEMENT

(1.) This revision has been filed against the judgment and order dated 18.5..2015, passed by learned Additional District and Sessions Judge (F.T.C.), Court No.2, Bulandshahr in S.T. No. 315 of 2015, arising out of Case Crime No. 939 of 2014, Police Station Khurja Nagar, District Bulandshahr, whereby the learned court below has framed charges against the revisionist.

(2.) Heard learned counsel for the revisionists and learned A.G.A.

(3.) Learned counsel for the revisionists has submitted that the charges framed against the revisionist under Section 498A, 304B I.P.C. alternatively under Section 302 I.P.C. and 304 of I.P.C. were not warranted as there is no material on record for framing charge under aforesaid sections. The submission of learned counsel for the revisionist is that the deceased Smt. Ruchi had committed suicide by setting her ablaze after sprinkling kerosene oil on her body so no offence under the aforesaid sections is made out against the revisionist.