DASHRATH SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) THE petitioners have filed this petition against the order dt.6.12.2010 passed in case No.1874/2010, by which the Judicial Magistrate First Class, Ambah, District Morena has taken cognizance against the petitioners for commission of offence under Sections 304 -B and 498 -A of IPC on the basis of a private complaint.

(2.) THE deceased Krishna was married with the son of the petitioners No.1 & 2. THE petitioner No.1 lodged an FIR on

(3.) THE statement of respondent No.2 Manoj is also recorded under Section 161 of Cr.P.C. He is the brother of the deceased and he filed a private complaint before the trial court. He in his statement deposed that his sister was lying dead on a cot and there were injuries over her hands and head and her husband Sunil had murdered his sister. THEre is no mention in the statement about the demand of dowry and to the fact that other persons were also involved in the crime. Same statement was given by Santosh Singh to the police, who is the brother of the deceased. Shyam Singh S/o Chhitee Singh also deposed the same thing. It means that all the three brothers of the deceased had deposed that the husband of the deceased killed her. Same facts have been stated by Rajkumar S/o Vishal Singh.