HAWA SINGH BENIWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Accused-petitioners have preferred this criminal revision petition under Section 397 read with Section 401 Cr.P.C. imploring annulment of impugned order dated 8th of September 2016 passed by Addl. Sessions Judge, Bhadra (for short, 'learned Court below'). By the order impugned, learned Court below has framed charges against the petitioners for offence under Section 304-II read with Section 34 I.P.C.

(2.) The facts, in brief, giving rise to this petition are that on 12th of September 2012, respondent No.2 Shamsher Singh submitted a written report at Police Station Bhirani, inter-alia, stating therein that his neighbour Hawa Singh Beniwal and his two sons Mohan and Sunil @ Dholu gave beatings to his father Dharampal by fists and blows and as a result of which he died. On the basis of said report, FIR No.244/2016 was registered for offence under Section 302 I.P.C. and during investigation report from Medical Board about the cause of death of Dharampal was sought in view of the fact that in the autopsy report no opinion for cause of death was spelt out. The viscera sent for chemical examination showed presence of ethyl alcohol and on that basis Medical Board opined that the probable cause of Dharampal's death was intoxication. On conclusion of investigation, charge-sheet was filed against petitioners for offence under Section 304/34 IPC before the concerned Magistrate but the case being triable by the Court of Sessions it was committed and the learned Court below on 12th of January 2015 framed charges against the petitioners.

(3.) Being aggrieved, the petitioners earlier filed a revision petition before this Court assailing the order of framing charge under Section 304 Part II read with Section 34 I.P.C. which came to be registered as S.B. Criminal Revision Petition No.96/2015 (Hawa Singh and Ors. v. State of Rajasthan and Anr.). The said revision petition was partly allowed by this Court vide order dated 24th August 2015 with following observations: <IMG>JUDGEMENT_124_LAWS(RAJ)4_2017.jpg</IMG>