PARVEEN KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a criminal revision and has been directed against the order dated 8.6.1998 passed by Addl. Sessions Judge, Jagadhri, who framed the charges under Section 304-B of the Indian Penal Code against petitioner Parveen Kumar, under Section 304-B read with Section 109 of the Indian Penal Code against petitioners Kanta Rani and Sunita and under Section 498-A of the Indian Penal Code against all the petitioners.

(2.) The brief facts can be noticed in the following manner :

(3.) On the above allegations the petitioners were challaned under Sections 304-B, 304-B/109 and 498-A, Indian Penal Code.