SAMPAT KUMAR DWIVEDI Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision petition, under Section 397 read with Section 401, Criminal Procedure Code (for short 'cr. P. C. ') is directed against the order dated 5. 10. 2004 passed by IIIrd Additional Sessions Judge, Satna in Sessions Trial No. 227/2004 whereby the charges under Sections 498-A, 304-B, 306, 302 read with Section 34 of Indian Penal Code (for short 'i. P. C. ') are directed to be framed against the applicants and in pursuance of this order, the charges have been framed.

(2.) AS per prosecution story, Smt. Saroj Dwivedi got married with Sampat Kumar Dwivedi applicant No. 1 in the year 1993. Smt. Saroj Dwivedi committed suicide on 26. 4. 2004 by consuming some poisonous pesticides. After her death Marg was registered at the Police Station Jaitwara and after inquiry the offence was registered against the present applicants as they were relatives of the deceased.

(3.) AFTER holding investigation the charge-sheet was submitted under the above said sections of I. P. C. and after committal of the case the charges have been framed as said above.