JYOTI NARENDRA CHATAR Vs. STATE OF M P

JUDGEMENT

(1.) Applicant has preferred this revision petition under Section 397 of the Criminal Procedure Code feeling aggrieved by the impugned order dated 17-7-2006 passed by the 4th Additional Sessions Judge, Ratlam in Session trial No. 17/2006 whereby learned trial Court has ordered for framing of the charge under Sections 306 and 201 of the Indian Penal Code against the applicant/accused.

(2.) Brief facts of the case are that the applicant/accused is the wife of one Narendra Chatar. They were living together at Ratlam. It is alleged that the applicant/ accused demanded money repeatedly from her husband for her expenses and also harassing him by the excessive demand. Due to this treatment, husband of the applicant/ accused Narendra Chatar had consumed some poisonous substance and committed suicide on 8-5-2005. A morgue report has been registered by the police and postmortem has been performed on the dead body of the deceased Narendra Chatar. On enquiry it has been found that due to cruel treatment and harassment by the applicant/ accused/wife of the deceased, the deceased had committed suicide and a case under Section 306, IPC has been registered against the applicant. She has been arrested and after due investigation, charge-sheet has been filed under Section 306, IPC. Feeling aggrieved by the aforesaid order, the applicant has preferred this revision.

(3.) I have heard the learned counsel for the applicant and learned Government Advocate for the State and perused the impugned order as well as the documents filed with the charge-sheet.