NARENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS Criminal Revision has been filed by Narinder Kumar and four others to challenge the framing of charge against them under Section 304-B I.P.C. by the learned Sessions Judge, Faridabad vide order dated May 10, 2000.

(2.) THE background of the case is that Titiksha, sister of Prafful Kumar Sharma was married to Narinder Kumar on February 22, 1992 at village Sarai Julena, Delhi. Narinder Kumar is the son of Uttam Parkash and Tara Devi. Narinder Kumar's brother is Ravinder and Archna is Narinder Kumar's sister-in-law. The five petitioners are thus closely related.

(3.) THE accused were sent up for trial on the basis of FIR 49 dated January 14, 1998 under Section 498-A/304-B IPC and summoned in a criminal complaint filed by Prafful Kumar Sharma under Section 498-A/304-B I.P.C.