INDERMAL Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision by the complainant is directed against the order dated 12. 7. 1993 passed by the IInd Addl. Sessions Judge, Mandsaur, dismissing application made by the prosecution for framing additional charge under Section 498-A, Indian Penal Code against the accused-respondent Nos. 2 to 6.

(2.) APPLICANT Indermal is the father of late Smt. Indubala who was married to respondent No. 5-Surendra. Respondent No. 2-Ranjit Singh and No. 4-Sampatbai are the parents of respondent No. 5-Surendra. Respondent No. 3-Virendra is the brother of Surendra while No. 6-Indubala is wife of Virendra. Deceased Indubala died of burn injuries on 7. 1. 1992. On a report lodged by the applicant Indermal, Police Mandsaur registered a crime under Sections 306 and 498-A, Indian Penal Code and after usual investigation filed charge-sheet against the accused persons. The Tr/al Court below, however, framed charge only under Section 306, Indian Penal Code against the accused-respondents and declined prayer of the prosecu- tion for framing additional charge under Section 498-A, Indian Penal Code by its order impugned, thus giving rise to this revision.

(3.) I have heard Mr. K. P. Pandey, learned Counsel for applicant, Mr. G. Desai, learned G. A- for respondent No. 1-State and Mr. Bhagwansingh, learned Counsel for accused-respondent Nos. 2 to 6.