GOPAL GARG Vs. M P GOVT

JUDGEMENT

(1.) THIS petition has been preferred by the petitioners impugning the order dated I 1-4-2007 passed by the IVth additional Sessions Judge (Fast Track court), Shivpuri in Sessions Trial No. 54/2007, by which the learned judge has ordered to frame the charge against the petitioners for the offence punishable under sections 304-B, 498-A and 306 of 1. P. C.

(2.) ALTHOUGH, according to the petition, the impugned order as a whole has been assailed, however, during the course of arguments, Shri A. K. Barua has submitted that he is only assailing the impugned order so far as it relates to the charge under section 304-B of I. P. C. on the following grounds :-

(3.) SHRI Mohd. Irshad, learned Panel Lawyer, while drawing attention at the statement of Arvind, the brother of the deceased, has submitted that since beginning and continuously, there was a demand of Rs. 50,000/-and harassment on this point on account of which she committed suicide within a period of five months of her marriage.