DILIP DAMOR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With consent of the parties heard finally. Invoking the revisional jurisdiction under Sec. 397 read with Sec. 401 of Cr.P.C., the petitioner has preferred this revision against the judgment dtd. 26/11/2019 passed by the Additional Sessions Judge, Ratlam, District Ratlam in S.T. No.188/2019 whereby learned Sessions Judge framed charges for offence under Sec. 498-A and 306 of IPC, 1860 against the petitioners.

(2.) Succinctly, the case of the prosecution is that on 10/8/2019, a dispute occurred between petitioner no.1 Dilip and petitioner no.2-Piru Damor, the father of petitioner no.1, on account of cattle grazing at that time wife of petitioner no.1- Dilip came there and asked petitioner no.2 why he is always disputing with her husband and consumed pesticide due to which she became unconscious and she was taken to hospital at Bajana, wherein she was not given treatment therefore she was taken to a private hospital at Bajana wherein she died during treatment. Merg intimation was lodged in crime No.48/2019 and investigation was carried out.

(3.) During investigation, statement of the witnesses including the parents of the deceased were recorded. After investigation charge-sheet under Ss. 306, 498-A/34 of IPC, 1860 has been filed. In the sequel thereof, after considering material available on charge-sheet, the learned trial Court has framed the charges as aforesaid by the impugned order dtd. 26/11/2019. Being aggrieved from that order, the petitioners have filed this revision.