SMT. MAMTA RAI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision filed under Section 397 read with section 401 of the Cr.P.C. on behalf of the applicant/accused Mamta Rai, is directed against the order dated 28.05.2015 passed by the Court of Sessions Judge, Chhattarpur, in S.T. No. 94/2015, whereby learned trial Court had framed a charge for the offence punishable under Section 306 of the I.P.C. against the applicant/accused.

(2.) The case of the prosecution before the learned trial Court may briefly be summarized as hereunder:

(3.) At around 11.00 pm on 15.04.2014, applicant Mamta Rai was asleep in her home along with her children. Deceased Ravindra Yadav entered his room in her house. She heard something falling. She got up and found that the room of deceased Ravindra Yadav was bolted from inside. She peered from a slit and saw that deceased Ravindra Yadav was hanging by neck from the ceiling fan by a scarf (Dupatta). She cried and called Santosh and his wife. They pushed the door open and saw deceased Ravindra hanging from the fan; whereon, they ran away from the spot. Thereafter, she called Ajay Pal, who was a tutor of her children, to the spot. Thereafter, she cut the scarf (Dupatta) by which deceased was hanging from the ceiling fan with a sickle and brought the deceased Ravindra down. Ajay Pal asked her to take the deceased Ravindra to the hospital. Thereafter, she lodged marg intimation at around 11.30 pm the same night, in the police station.