PRAVEEN Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicants have preferred the present revision against the order dated 1.4.2011 passed by the learned Second Additional Sessions Judge, Betul in ST. No.66 of 2011 whereby the charges of offences punishable under section 304 -B or 302 of I.P.C or Section 306 of I.P.C and Section 498 -A of I.P.C and Section 3/4 of Dowry Prohibition Act were appended against the applicants.

(2.) THE prosecution's case in short is that on 12.1.2012 the deceased Deepti died in the house situated at Shanti Nagar, Athaner, District Betul due to burn injuries. She died after seven years of her marriage and her parents and relatives have made allegations against the applicants about her harassment relating to dowry demand.

(3.) THE learned Second Additional Sessions Judge, Betul after hearing the learned counsel for the parties appended the aforesaid charges against the applicants.