(1.) Heard on admission. This Criminal Revision filed under Section 397, 401 Cr.P.C. is directed against the impugned order passed in S.T. No. 134/2013, by which the charges are framed against the petitioners.
(2.) Shri Deependra Raghuvanshi, learned counsel for the petitioners, submits that the marriage of deceased Ravina was solemnized with Deepak (petitioner No. 1) on 30.4.2013.
(3.) Story of prosecution is that Deepak and his parents were harassing deceased for dowry and they were demanding motor cycle and land. Prosecution story is that because of this harassment on demand of dowry, the deceased Ravina committed suicide by hanging herself in her parental house. The police registered case against the petitioners for offences under Section 304-B IPC. The Police filed challan before the competent Court and after committal of case it was sent to Sessions Court which is registered as Sessions Trial No. 134/2013. The said Court framed the charges against the petitioners by the impugned order dated 23.10.2013. Assailing this order, it is contended that if allegations in the FIR and statement of witnesses are read out, no offence under any criminal law is made out against the petitioner. In addition, it is contended that the deceased committed suicide in her parental home, therefore, no case under Sections 304-B, 498-A and 306 of IPC is made out against the petitioner.