RAFIQUE KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal revision filed on behalf of revisionist/accused Rafique Khan is directed against order dated 22-05-2015 passed by the Court of Sessions Judge, Sidhi in Sessions Trial No.64/2015 framing charge against the accused/revisionist under sections 304-B and 498-A and in the alternative under sections 302 and 201 of the Indian Penal Code.

(2.) Prosecution case before the learned trial Court was as hereunder: Revisionist/accused Mohammad Rafique had married deceased Sufia Bano on 27-04-2012. For about a year prior to the date of the incident, petitioner Rafique, his mother Zehrunnisha @ Sundria and brother Mohammad Shafique Khan inflicting cruelty upon the deceased Sufia Bano in connection with their demand for Rs.50,000/- and a piece of land for establishing a school, by way of dowry. At around 3:30 p.m. she was found dead in her room in her matrimonial home hanging by her scarf (dupatta) from the ceiling fan.

(3.) After preliminary investigation, P.S.Kotwali Sidhi registered offence against aforesaid three accused persons and filed a charge sheet under section 304-B and 498-A read with section 34 of the Indian Penal Code.