RAMCHANDRA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition is directed against the under dated 6-2-87 passed by the first Additional Sessions Judge Dhar in S.T. No. 27/87 framing charge under S.302, I.P.C. against the petitioner.

(2.) Circumstances giving rise to this petition are these. According to the prosecution story on 7-10-86 Kailash son of the present petitioner administered poison to his wife Bhartibai. Her dying declaration was recorded on 8-10-86 in which she named her husband Kailash as the culprit.

(3.) On the report being lodged, a crime was registered and investigation was set afoot.