Anil Kumar And Anr. vs State
2005 Latest Caselaw 1060 Del

Citation : 2005 Latest Caselaw 1060 Del
Judgement Date : 26 July, 2005

Delhi High Court

Anil Kumar And Anr. vs State on 26 July, 2005

Equivalent citations: 122 (2005) DLT 418, II (2005) DMC 377

Author: R Sodhi

Bench: R Sodhi

ORDER

R.S. Sodhi, J.

Crl. M.A. 9778/2004:

1. Delay condoned. Application disposed of.

Crl. Rev. P. 673/2004 & Crl. M.A. 9776/2004.

Crl. Rev. P. 673/2004 is directed against the order of the Additional Sessions Judge, Delhi dated 4.6.2004 whereby the learned Judge has framed a charge under Section 498A/306/302/34, IPC.

2. Counsel submits that such charge cannot be framed since they are diametrically opposite.

3. I have gone through the records and perused the order dated 4.7.2004 as also studied Sections 306/302/34. Obviously, Counsel for the petitioner is correct in submitting that charge of 306 and 302/34 cannot be framed. Particulars of charge are essential to be supplied while framing of charge in which case if Kanta Devi has committed suicide she cannot be murdered.

4. In his view of the matter, the order dated 4.6.2004 is set aside. The Trial Court is directed to re-frame charges, if so made out, on the material available before it.

5. With this Crl. Rev. P. 673/2004 is disposed of Crl.M.A. 9776/2004 also stands disposed of.

A copy of this order be given dusty to Counsel for the petitioner.