RAMESHWARI DEVI Vs. STATE

JUDGEMENT

(1.) This revision petition assails the order which has been passed by the Addl. Sessions Judge, Indore in Sessions trial No. 362/92 dated 22-6-98 by which, the learned Trial Judge has rejected the prayer made by the petitioners for exemption in context with the attendance before the Court at the time of trial.

(2.) The matter revolves around a short point which needs to be adjudicated and, therefore, with the consent of the parties, this revision petition is decided at the motion hearing stage itself.

(3.) The petitioners are facing a prosecution since 1991 and as submitted by Shri Jaisingh, they are attending the Court at Indore from village Chakla, P.S. Jahangirabad, Pilakhwa PS Pilakhwa District Gaziabad and Lakhxar, PS Lakhxar District Haridwar, all situate in Uttar Pradesh. The prosecution has alleged that the wife of the co-accused Rajiv committed suicide at Indore. The petitioner No. 1 and 2 happen to be the parents of said Rajiv. Petitioner No. 3 happens to be the sister of Rajiv and Petitioner No. 4 happens to be the brother of Rajiv. The age of petitioner No. 1 Ramashwari Devi is 56 yeears, age of petitioner No. 2 Roshan Singh is 60 years and the age of Smt. Sushma Petitioner No. 3 is 30 years.