BAHADUR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This revision application has been filed for setting aside the order dated 3.11.2006 passed by Additional Sessions Judge, F.T.C.-V, Katihar in ST. No. 184/2005 by which the petition under Section 227 Cr.P.C. for discharge of petitioners, has been rejected and charges are framed under Sections 314 and 497/34 IPC against the petitioners to face trial.

(2.) Heard learned counsel for the parties.

(3.) Widow of informant's younger brother allegedly was in illicit relation with petitioners. She became pregnant. When the same was reported by the victim, she was given Rs. 200/- for abortion by the petitioners. She went to Manihari, purchased some medicines and consumed, there was excessive bleeding, taken to Katihar for better treatment but having no sufficient money, amounting Rs. 1,300/- as demanded there could be no proper treatment. At home there was some treatment, in that course the victim Nilam Devi died.