MANISH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Manish Kumar Sharma, who is facing trial under Section 306, IPC, in the Court of learned Additional Sessions Judge, No. 1, Jaipur City, Jaipur, has filed this revision petition against the order of the learned trial Court dated 13-10-1993, whereby a charge under Section 306, IPC, has been framed against the accused-petitioner.

(2.) Briefly stated, the case of the prosecution is that deceased, Smt. Kusum Devi, aged about 32 years, was resident of Gangapur-ka-rasta in the city of Jaipur. She was married to first-informant, Ram Kishore, some 20 years back. Smt. Kusum Devi had a daughter Seema and two sons - Rakesh and Anil. Ram Kishore had two brothers and out of them Ram Charan and his wife - Santosh were residing with Ram Kishore. Thus, it was a large family. Ram Kishore was serving as a Class-IV employee in the Tourism Department. His son Rakesh was studying in VIth Class, while the other son Anil Sharma was employed in Rajasthan Shilp Gram Udyog.

(3.) It appears that the family was afflicted by one of the greatest sins in the society, namely poverty. There were only two bread earners in the family, namely Ram Kishore (the husband of the deceased) and Anil (son).