GOVIND NARAIN AND OTHERS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This S.B. Criminal Revision Petition is directed against the order dated 4.7.2002 passed by learned Additional Sessions Judge (Fast Track) No. 2, Jaipur City, Jaipur in Sessions Case No. 33/2002 whereby charges under Sections 498A and 304-B I.P.C. were ordered to be framed against six accused petitioners.

(2.) The relevant facts in brief that Sh. Om Prakash, maternal uncle of deceased Veenita, lodged a written report at police station, Ramganj, Jaipur at 5.35 p.m. on 20.9.2001 with the averments that Veenita was married to Sh.Govind Gupta on 25.2.2001. After sometime of marriage, the accused persons started physical and mental harassment for more dowry. Veenita used to make complaints from time to time. Today they received the information that Veenita was burnt by the accused persons. He along with his sister rushed to S.M.S. Hospital, Jaipur, where Veenita told that she was burnt by her in-laws and during the treatment she died. After investigation charge-sheet came to be filed against these accused petitioners. Having heard learned counsel for the parties, learned Trial Judge ordered to frame charges vide order dated 4/7/2002 as stated here-in-above.

(3.) I have heard learned counsel and learned Public Prosecutor. Accused Govind Narian, Hari Narayan, Smt. Ram Janki, Smt. Indira Devi, Sh. Ganesh Narain and Smt. Santosh are respectively husband, father-in-law, mother-in-law, 'Jethani', 'Jeth' and sister-in-law (sister of accused Govind Narayan) of deceased Veenita.