SANTOSH Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) Instant criminal revision petition has been filed by the petitioner against the order dated 15.01.2018 passed by the learned Additional Sessions Judge, Merta in Sessions Case No. 33/2017 whereby, the trial court has framed charges against the petitioner for offences under Section 302, 120B IPC.

(2.) Brief facts of the case are that on 17.04.2017, Kuka Ram filed a report before the Police Station Padukallan in which he stated that his brother Chena Ram is residing separately and he went from his house for purchasing medicine on 07.04.2017 but did not come back. He further stated that in the morning he came to know that a dead body was found near the well which was of his brother Chena Ram. It was stated that Santosh @ Sanjya wife of his brother was having illicit relation with Prahlad from last two years due to which Prahlad Ram and wife of Chena Ram by way of conspiracy killed his brother.

(3.) On this report, the police started investigation and after due investigation, the police filed challan against the present petitioner Santosh alongwith other accused. Thereafter, the case was committed before the learned Additional Sessions Judge, Merta where arguments on charge were heard and after hearing the arguments, learned trial court framed charges against the petitioner for aforesaid offences.