GIRJA BAI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard . By filing this criminal revision under Section 397 read with Section 401 of Code of Criminal Procedure the applicant has challenged the order dated 02/09/04 passed by III Additional Sessions Judge, Katni in Sessions Trial No.84/04, whereby the charge under Section 306 of Indian Penal Code has been framed against the applicant.

(2.) Briefly stated the applicant's father -in -law Dayaram committed suicide by consuming poisonous substance on 18/12/2003. His statement recorded by the Police on 18/12/2003 reads thus:

(3.) On the basis of the said statement and also the statements of Siyabai, Shivkumar, Mayabai and Gendalal, the police registered case against the present applicant under Section 306 of Indian Penal Code. The trial Court by the impugned order taking into consideration the aforesaid statements framed charge under Section 306 of Indian Penal Code against the present applicant. Aggrieved the applicant has filed this criminal revision.