KARUNA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In the wake of instant surge in COVID - 19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) This criminal revision petition under Sec. 397 Cr.P.C. has been preferred claiming the following reliefs:

(3.) The brief facts of this case as placed before this Court by the learned counsel for the petitioner are that the brother of petitioner's late husband, Mr. Pappu Ram, Mr. Jagdish Meghwal lodged an F.I.R. before the Police Station Kudi Bhagtasani, Jodhpur alleging that the petitioner is liable in abetting the suicide of her late husband, by causing him grave mental stress by having an extra marital affair with one Mr. Raju Prajapat. And that, an F.I.R. was lodged against the petitioner accused under Ss. 306 and 201 and the co accused, Raju Prajapat under Ss. 458, 323 and 306 of the IPC and under Sec. 3(2) (V) (a) of the SC/ST (Prevention of Atrocities) Act,1989, and that subsequently the learned Court below framed charges against the petitioner accused for offences under Ss. 306 and 201 of the IPC.