ROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioner against the order dtd. 17/11/2023 passed by the learned Additional Sessions Judge No. 2, Nagaur in Sessions Case No. 71/2022 whereby, the Trial Court has framed charges against the petitioner for offences under Ss. 304B and 498A I.P.C.

(2.) Brief facts of the case are that on 27/8/2020, respondent complainant submitted a written report before the SHO, P.S. Khinvsar, District Nagaur to the effect that marriage of his sister Kiran was solemnized with Rohit as per Hindu rites on 29/1/2020. At the time of marriage, sufficient dowry was given to the family members of the groom but they were not contended with the dowry and therefore, started harassing his sister demanding more dowry. It was stated that 11/8/2020, she was turned out from her matrimonial home when she was 4-5 months pregnant. On account of the harassment, his sister committed suicide by hanging on 27/8/2020.

(3.) On this report, the police started investigation and after due investigation, the police filed challan against the present petitioner for offence under Ss. 304B, 498A I.P.C. Thereafter, the case was committed before the learned Additional Sessions Judge No. 1, Nagaur, where arguments on charge were heard and after hearing the arguments, learned Trial Court framed charges against the petitioners for aforesaid offences.