DEVENDRA SINGH Vs. THE STATE OF M.P.

JUDGEMENT

(1.) By this Criminal Revision under Section 397 read with 401 of Cr.P.C., petitioners have challenged the order dated 12.05.2014 passed by learned Second Additional Sessions Judge, Gohad District Bhind in S.T.No.90/2014 whereby the charges for the offence punishable under Sections 498-A, 304-B of IPC and Section 4 of Dowry Prohibition Act were framed against the petitioners.

(2.) The case of the prosecution is that, deceased-Radha got married with Sahab Singh in the year 2012. On dated 31.10.2013 her father Fulzari Singh received information on mobile by Betal Singh that his daughter- Radha has died in the night. On this information Fulzari Singh informed to the police. After registration of Merg and enquiry, it was found that husband-Sahab Singh, mother-in-law (Munni Devi), brother-in-law (Devendra and Prem Singh) and sister-in-law (Kiran and Baby) were harassing the deceased-Radha in connection with demand of four-wheeler and Rs.2,00,000/- in cash and used to beat her.

(3.) After completion of the enquiry, FIR under Section 498-A, 304-B of IPC and Section 4 of Dowry Prohibition Act against the petitioners as well as co-accused has been registered. After investigation, the police submitted the charge-sheet against the petitioners and other co-accused. Learned Trial Court framed the charges under Sections 498-A, 304-B of IPC and Section 4 of Dowry Prohibition Act.