RAMCHANDRA SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard.

(2.) This revision has been preferred under Section 397/401 of the Code of Criminal Procedure being aggrieved by the order dated 16.04.2014 passed by the Sessions Judge, Bhind, in Sessions Trial No. 37/2007 whereby additional/alternate charge under Section 302 or 302/34 has been framed against the petitioners. Relief claimed in this revision is to set aside the additional/alternate charge framed on 16.04.2014 as mentioned above.

(3.) As per prosecution story, marriage of Aneeta alias Annu was solemnized in the month of April, 2002, with petitioner No. 1 within seven years from the date of incident. On the fateful night of 12.06.2006, she swallowed some poisonous substance and thereby committed suicide because she was subjected to cruelty and as she was beaten by the petitioners for non-fulfillment of demand of dowry. Marg No. 41/2006 by police Dehat District Bhind was registered and then ultimately after investigation crime was registered. After completion of the investigation charge sheet was filed on 20.12.2006. Case was committed and thereafter charges were framed against the petitioners under Sections 498A and 304B of IPC.