MAYA DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this order, I dispose of two criminal revisions No. 948 of 1990 (Maya Devi v. State of Haryana) and 954 of 1998 (Sandeep v. State of Haryana) as both the revisions have arisen from the order dated 13-10-1990, passed by the learned Sessions Judge, Sirsa, who decided to frame charges u/ss. 304-B and 498-A, IPC, and in the alternative u/s. 306, IPC, against the present petitioners and others.

(2.) FIR No. 120 dated 4-6-1990 u/ss. 304-B/498-A/306, IPC, was registered in Police Station Sadar, Dabwali, District Sirsa, at the instance of Khiali Ram, father of the deceased Sharda, whose marriage was performed with Anil Kumar on 10-4-1983 and she expired within seven years of her marriage on 1-6-1990.

(3.) I need not incorporate the allegations levelled by Khiali Ram for the purpose of the disposal of the present revision but suffice to mention that on consideration of the allegations and other documents relied upon by the prosecution, the learned Sessions Judge decided to frame the charges under the above sections against the present petitioners along with Jagdev Singh, Anil Kumar, Ashok Kumar, Vidya Devi and Sandeep.