HARIRAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPLICANT/accused, feeling aggrieved by the impugned order dated 13-8-2008 passed by learned Sessions Judge, Damoh in Sessions Trial no. 163/2008 whereby applicant has been charged for an offence under Section 306 of IPC this revision petition has been filed by him.

(2.) AS per the case of the prosecution Munnibai (hereinafter referred to as 'deceased') established illicit relations with the applicant eight years prior to the date of incident (incident occurred on 9-7-2008 ). The applicant is a married person. It is also the case of the prosecution that applicant got the deceased employed as Aanganwadi Karya Karta and also gave a house to reside at Gubra on rental basis. The applicant was maintaining the deceased and also paying rent of the house. The applicant is a resident of Village Nohata where he resides with his family. It is further case of the prosecution that applicant pacified the deceased that she should not come to her Village Nohata. However, when the amount of maintenance was not given by the applicant, the deceased went to his Village Nohata at late night at 11 hours and knocked the door of the applicant but, he did not open the same, as a result, she consumed poisonous pills as a result of which she breathed her last on 11-7-2008.

(3.) AN application addressed to Station Officer Incharge dated 11-7-2008 was submitted by the deceased to the said Station Officer Incharge.