JHANAK LAL Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition of revision is directed against the order dated 15-7-1997 whereby a charge under Section 306 of the Indian Penal Code has been framed against the petitioner I accused by Sessions Judge. Mandla in S.T. No. 27/1997 pending in that Court.

(2.) Prosecution case, stated in brief, is that deceased Aradhana Bai was married to the son of the petitioner, namely. Purshottam in the year 1994. The petitioner Jhanak Lal used to doubt the character of deceased his daughter-in-law and used to say that the deceased had illicit relations with a servant by name Purshottam Dhobi. He also used to say that the deceased Aradhana used to behave immodestly and had won over the ladies of the neighbourhood. Thus, feeling aggrieved by her character assertion by the petitioner the deceased committed suicide by self-immolation.

(3.) The learned Trial Court after consideration of the documents accompanying the charge-sheet, framed a charge under Section 306 of the Indian Penal Code against the petitioner for abetting the commission of suicide by the deceased. Aradhana.