MUNNALAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The applicants have preferred this revision against the order dated 6.9.2011 passed by the learned Second Additional Sessions Judge, Sihora in S.T.No.486/2009, whereby the application under section 319 of the Cr.P.C. filed by the prosecution is accepted and the applicants are made accused in the case.

(2.) The facts of the case, relating to the present revision, in short, are that, the deceased Rashmi Bai Patel expired in the month of April, 2009. It was found that she consumed some poisonous substance. Post-mortem took place upon the body of the deceased and after due investigation, a charge-sheet was filed against Dhelaram @ Arvind, husband of the deceased for the offence punishable under section 306 of IPC. During the trial, an application under section 319 of the Cr.P.C. was moved to implicate the applicants to be accused in the case.

(3.) I have heard the learned counsel for the parties at length.