RANI Vs. STATE OF M P

JUDGEMENT

(1.) THIS order shall dispose of the aforesaid revision petition filed by the petitioners aggrieved by the order dated 20.09.13 passed by the Sessions Judge Gwalior in Sessions Trial No.474/11, wherein the trial Court has amended the charges by adding charges under Section 302/34 and in alternative under Section 304 -B of IPC against the petitioners.

(2.) AS per the case of the prosecution, the informant Rohit gave an information at Police Station Indarganj on 2.5.11, when the petitioner No.4 -Rohit was living with his wife Sana alias Nisha in Khallasipura, Shinde Ki Chawani and after his mother Smt. Rani left for Agra at about 9.00 pm, he also left his wife at about 1.00 pm alone and went to Bada Lashkar.

(3.) AS per the impugned order, the trial Judge amended the charges already framed against the petitioners who are the husband, mother -in -law and other family members of the deceased/wife of the petitioner - Rohit who is her husband under Section 306 of IPC to offence under Section 302 and in the alternative under Section 302/34 of IPC and in the alternative under Section 304 -B of IPC. The relevant discussion which appears in the impugned order while fiaming the aforesaid charges are as under: - <IMG>JUDGEMENT_127_LAWS(MPH)10_20141.jpg</IMG> <IMG>JUDGEMENT_127_LAWS(MPH)10_20142.jpg</IMG>