SANJAY PRATAP SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THIS revision petition under Section 397/401 of the Code of Criminal Procedure 1974 preferred by the petitioners -accused is directed against an order dated 1/7/2013 passed in Sessions Case No. 142/13 by the Fifth Additional Sessions Judge Bhind district Bhind (M.P.), framing charges against accused/petitioners for commission of offence punishable under Sections 306, 498 -A of I.P.C. and section 3/4 of the Dowry Prohibition Act.

(2.) AT the outset, learned counsel for the petitioners confines his prayer in this petition only to the extent of framing of charge for commission of offence punishable under section 306 of I.P.C. while for rest of the charges he does not press this petition.

(3.) THE brief facts, just for the decision of this revision petition are that on 18/10/2013, at 2 -30 p.m., in the noon, Smt. Vimlesh, wife of petitioner No. 1 -Sanjay Pratap Singh @ Sonu committed suicide and died by hanging herself. On the report of Bhanwar Singh, Marg was registered at Police Station Ater, District Bhind. After enquiry, the FIR was lodged. During inquiry, it was gathered that Vimlesh was married with petitioner No. 1 -Sanjay Pratap Singh @ Sonu S/o. Ramesh Singh Bhadoriya on 11th May, 2005. After her marriage, she was subjected to ill -treatment for the demand of Rs. two lacs and other articles and for non -fulfillment of the said demands by her parents, she was mentally as well as physically harassed. Consequently, on 18/10/2012, at 2 -30 p.m. at her matrimonial house, she after committing suicide died, after seven and half years of her marriage. After investigation, the charge -sheet was filed before the trial Magistrate. On committal, the sessions trial was commenced and the charges for commission of the alleges offence punishable under Sections 306, 498 -A of I.P.C. and section 3/4 of the Dowry Prohibition Act. have been framed against the petitioners by the order impugned, hence, this revision.