STATE OF MADHYA PRADESH Vs. KESHLAL

JUDGEMENT

(1.) The State has preferred this revision against the order dated 9.11.2006 passed by the learned Additional Judge, Sihora in S.T. No.413/06, whereby the respondents were discharged from the charges of the offences punishable under Sections 306 and 306/34 of IPC and case was remanded to the Chief Judicial Magistrate for trial of the offence punishable under Section 498-A of IPC.

(2.) The prosecution's case relating to the present revision, in short is that, Smt. Mona Bai had expired in the month of April 2006. It is alleged that she committed suicide. It is also stated by her parents etc. that the respondents were not permitting her to go to her parents' house, whereas her husband was in habit to consume the liquor and to assault her.

(3.) After due investigation, a charge sheet was filed before the J.M.F.C. Sihora, who committed the case to the Sessions Court, Jabalpur and ultimately, it was transferred to the learned Additional Sessions Judge, Sihora. After considering the prosecution's evidence as available on record, the trial Court discharged the respondents from the charges of the offences punishable under Sections 306 and 306/34 of IPC.