NARAYANIBAI Vs. STATE OF M.P

JUDGEMENT

(1.) THE petitioners through this revision petition challenge framing of charges under S. 304 -B IPC and in the alternative under S. 306 IPC framed against them by the Add!. Sessions Judge Shajapur.

(2.) SHRI Jaisingh learned counsel for the petitioners argued that there was no material to show that deceased Rekha committed suicide, therefore, the two charges framed could not be sustained and ought to be set aside.

(3.) 1989 (I) SCC 715) the Supreme Court has held as under (para 20) : -