RAM SINGH RAJPUT Vs. STATE OF M.P.

JUDGEMENT

(1.) This Criminal Revision under Section 397 read with Section 401 of Cr.P.C. has been filed against the order dated 20/11/2018 passed by the First Additional Sessions Judge, Sironj, District Vidisha in S.T. No.233/2017, by which the application filed by the applicants under Section 227 of Cr.P.C. has been dismissed and the charge under Section 306 of IPC has been framed.

(2.) Earlier the applicants had filed a petition under Section 482 of Cr.P.C. for quashment of the proceedings, which was registered as M.Cr.C. No.4720/2016. This Court considering the allegations made against the applicants had dismissed the said petition by order dated 24/1/2017.

(3.) The necessary facts for the disposal of this case is that an information was received with regard to the death of the deceased Babli Bai. The enquiry under Section 174 of CrPC was initiated. The statements of the witnesses were recorded and, thereafter, FIR was lodged on 15/02/2016 against the applicants for offence punishable under Section 306/34 of IPC. In the FIR, it was mentioned that on 07/12/2015, some dispute had arisen between the deceased and the applicants on the question of throwing garbage and cow-dung in front of the door of the house of the deceased. The applicants had abused the deceased on the said issue. It was also found that a dispute was already going on between the deceased and the applicants because the daughter of Ramsingh had eloped and the applicants were passing constant remarks against the deceased as well as Mahendra Rajput. Because of the mental torture sustained by the deceased, at the hands of the applicants, she committed suicide in the morning of 07/12/2015 by consuming pesticide.