RAVI ALIAS KALU Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) BOTH the criminal revision petitions arise out of common order, as also common facts and law, hence the same are being decided by this common order.

(2.) THE accused petitioners by filing instant criminal revision petitions have challenged the order dated 2-12-2006 passed by the Addl. District and Sessions Judge (Fast track) Sikar (for short 'trial Court') passed in Criminal Case No. 87/2005 by which it framed charges against them for the offence under Sections 304-B and 498-A, IPC.

(3.) IN brief facts of the case are that Smt. Kamla submitted a written report on 16-8-2004 to the Sub Divisional Magistrate, laxmangarh District Sikar mentioning therein that on 7-8-2004 her daughter savita had died on suspicious condition, upon which a report of suicide was registered but she is not believing that her daughter had died due to suicide. She further stated in the report that the neighbours of the locality told her that her daughter had burnt but that was not so serious. She also mentioned in the written report that she had doubt in conducting post-mortem by the doctor of the dead body of her daughter savita and prayed for conducting a detailed enquiry in the matter.