RAMVILAS Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) With the consent learned counsel for both the parties, the matter is heard finally.

(2.) This revision petition under Section 397 read with Section 401 of Cr.P.C has been preferred challenging the impugned order dated 2/02/2019 passed by Sessions Judge, Hoshangabad (MP) in Sessions Trial No. 21/2019 whereby against the applicant a charge under section 306 of IPC has been framed.

(3.) The facts giving rise to this petition in brief are that deceased Kumari Shobha and accused party were residing in the same village Satvasa District Hoshangabad and known to each other. Deceased Shobha and Anand who is husband of accused Sonam were talking terms for which Sonam has made objection to Shobha and informed about it to her relative Ramvilas/present applicant thereafter, they both used to make allegation on the character of Shobha and her family members therefore, due to continuous torture and feeling infamed in village she committed suicide leaving written names of accused Sonam and Ramvilas in her left hand by jumping in front of the running train. Therefore, an offence under Sections 306 of IPC has been registered as Crime No. 26/2019 and after investigation, charge sheet was filed and the case was committed to the Sessions where an charge under section 306 of IPC has been framed against the applicant.