RAJBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) The present revision petition has been filed under Section 397 read with Section 401 Cr.P.C. against the order dated 1.5.2009 passed by learned Additional Sessions Judge, Faridabad, vide which respondent No. 2-accused was held to be juvenile on the date of occurrence under Juvenile Justice (Care and Protection of Children) Act 2000 (hereinafter to be called as the Act).

(2.) I have heard learned counsel for the parties and have gone through the whole record carefully including the impugned order passed by learned Additional Sessions Judge, Faridabad.

(3.) Briefly stated the marriage of sister of complainant, i.e., present petitioner-Smt. Sonia (since deceased) was solemnized with respondent No. 2- accused-Raj Kumar on 23.2.2006. She used to be harassed and maltreated by respondent No. 2-accused and his parents on account of dowry. She died unnatural death in the house of her in-laws on 17.6.2008 and hence FIR No. 90, dated 17.6.2008, under Sections 304-B, 498-A, 34 IPC, at Police Station Bhupani was registered against respondent No. 2-Raj Kumar and his parents, namely, Dayawati and Ram Singh.