MAHADEV PURI Vs. STATE OF M P

JUDGEMENT

(1.) This revision petition takes exception to the order dated 03.8.2017 passed by the Additional Sessions Judge, Rajgarh(Baiora) in S.T. No.224/2017, whereby the charge under Section 306 of the IPC has been framed against the petitioner.

(2.) Briefly stated the facts of the case are that, on 11.4.2017 Tulsi (deceased) wife of the petitioner has committed suicide. The Police registered merg report on the same day and during the enquiry, it was found that the deceased was aged about 35 years and 18 years ago her marriage was solemnized with the petitioner. As per statements of the witnesses,it is found that the petitioner harassed the deceased frequently, due to which, she committed suicide by set her on fire. Therefore, offence under Section 306 of the IPC has been registered against the petitioner and after due investigation, charge sheet has been filed.

(3.) The Trial Court, on perusal of the charge-sheet, concluded that the material available on record is enough for framing charges punishable for offence under Section 306 of the IPC against the petitioner/accused. Feeling aggrieved by the order of framing the charges, the petitioner has preferred this revision petition.