BAPULAL AND ANOTHER Vs. STATE OF M.P.

JUDGEMENT

(1.) The present revision has been filed against framing of charges by the trial Court in S.T.No. 97/2017 vide order dated 5/1/2018.

(2.) Facts of the case reveal that a crime was registered for an offence under section 306 of the Indian Penal Code and after investigation charge sheet has been filed in the matter. Now, in S.T.No. 97/2017 charge has been framed under section 306/34 of the Indian Penal Code. The present revision has been filed under section 397/401 of the Code of Criminal Procedure, 1973 by the father and mother of the husband of the deceased.

(3.) Learned counsel for the petitioner has argued before this Court that by no stretch of imagination, ingredients of Section 107 and 306 of the Indian Penal Code are fulfilled and there is no evidence on record and no dying declaration and merely based upon the omnibus statement made by the mother of the deceased, crime has been registered against the applicants.