S.K.AWASTHI,J. - (1.)Heard finally.
(2.)The applicants have preferred this revision under section 397/401 of the Cr.P.C. against the order dated 12.09.2018 passed by 1st Additional Sessions Judge, Dhar District Dhar in S.T.No.70/2018 whereby the charge under section 306 and 306/34 of the IPC has been framed against the applicants. (2) According to prosecution case, 08.02.2018 at about 13:00 the deceased-Prakash has consumed some poisonous substance due to dispute of partition of the house. He was taken to Apple Hospital for treatment where he died on 09.02.2018. The matter was reported to the police and on that basis Marg No.10/2018 under section 174 Cr.P.C was registered at Police Station -Pithampur. District Dhar. During the marg enquiry, statements of brother-in-law Dinesh Dhabulkar and Anil Nirgude , Nitu wife of the deceased, Bhawna mother-in-law of deceased were recorded wherein they deposed that the deceased were harassed by the applicants due to partition of the house and compunction he committed suicide. On the basis of marg enquiry, FIR was registered against the applicants under section 306 and 306/34 of the IPC. After completion of investigation, chargesheet has been filed before the concerned Court, who has committed the case to the Court of Sessions.
(3.)Learned trial court by the impugned order dated 12.09.2018 framed the charge under section 306 and 306/34 of I.P.C. against the applicants. Being aggrieved by the aforesaid, they have preferred this revision petition.