RAGHUVEER Vs. THE STATE OF M.P.

JUDGEMENT

(1.) By this Criminal Revision under Section 397 read with 401 of IPC petitioners have challenged the order dated 25.07.2014 passed by learned Additional Sessions Judge, Pichhore District Shivpuri in S.T.No.117/2014 whereby the charges of offence under Sections 306/34 and 323 (three counts) of IPC were framed against the petitioners.

(2.) The case of the prosecution is that, on dated 13.01.2014 at about 10 AM when deceased Ramdevi went to field for preparing cattle food at that time petitioners/accused and co-accused Phool Singh were abused her. On hearing outcry, Muneshbai (sister of the deceased) reached on the spot and objected not to abuse. Petitioners/accused and coaccused started abusing to Muneshbai also and told obscene words to deceased Ramdevi to outrage her modesty. When both sisters were returning to their home then petitioners/accused and co-accused followed them. When they entered into the house and closed the door then petitioners/ accused and co-accused kicked the door. After this incident, on the act of using the obscene words by the petitioners against her, deceased had committed suicide by consuming some poisonous substance. After registration of Marg and enquiry the police registered the case against the petitioners/accused and co-accused person under Section 306 read with 34 of IPC. After completion of the investigation challan has been filed.

(3.) Learned Additional Sessions Judge, Pichhore District Shivpuri has framed the charge under Section 306 read with Section 34 and 323 (three counts) of IPC by order dated 25.07.2014.