SANGITA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioner against the order dtd. 26/7/2023 passed by learned Additional Sessions Judge, Jaisalmer by which the trial court framed the charges against the petitioner for offence under Sec. 306 IPC.

(2.) Brief facts of the case are that the complainant submitted a written report before the S.H.O. Police Station Kotwali, District Jaisalmer to the effect that deceased Sandeep Kumar was married to petitioner on 15/2/2015. It was alleged that petitioner Sangita and her family members used to harass Sandeep Kumar. It was also alleged that petitioner Sangita was having extra marital affairs with distinct persons and being distressed, Sandeep Kumar committed suicide on 31/7/2019. It was also alleged that before committing suicide, the deceased left a suicide note giving reference of petitioner and her family members.

(3.) On this report, the police registered FIR No.306/2019. However, after investigation, the police filed a negative FR that no case is made out against the accused Sangita. However, after receiving the FSL report, the police filed chargesheet against the present petitioner before the competent court and after arguments on charge, charges were framed against the petitioners for aforesaid offence.