SAVITRI Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE petitioner has challenged the order dated May 1, 1999 framing of charges against her. In the first instance the petitioners was not sent up for trial in FIR No. 567 dated December 21, 1995 registered at Police Station Sadar Palwal under Section 306 IPC with regard to the abetment of suicide by her husband Om Vir on November 2, 1995, the main accused being Pawan Kumar, Sanjeev and Gyan Chand, who were all alleged to have been the paramours of the petitioner. The prosecution case was that Om Vir was driven to suicide because of petitioner's sexual affairs with her co-accused namely Pawan Kumar, Sanjeev and Gyan Chand.

(2.) CHARGES were framed against the three co-accused of the petitioner and trial commenced against them. On November 6, 1998 statement of Premvir Sharma PW1 was recorded whereupon an application was presented under Section 319, Cr.P.C. for the trial of the petitioner along with the three men. That application was allowed on May 21, 1998 and the petitioner was summoned as an accused.

(3.) LEARNED counsel for the petitioner has raised many grounds for challenging the charge framed against her, but it seems that he missed the point that if the trial Court had earlier framed charges against Pawan Kumar, Sanjeev and Gyan Chand for having abetted the suicide of petitioner's husband Om Vir by having close and intimate sexual relations with her, how could she escape from being charged along with them. Indeed, the petitioner was summoned under section 319 Cr.P.C. which order remained unchallenged and, therefore, no ground is made out to interfere with the order under revision. Dismissed. Nothing said hereinabove shall be taken as an expression of opinion on the merits of the case. Revision dismissed.