- (1.) Heard Sri Rajesh Kumar Singh, learned counsel for the applicant and the learned A.G.A.
(2.) This application under Section 482 Cr.P.C. challenges an order dated 6.5.2015, passed by the Sessions Judge, Banda in S.T. No.61/2015, refusing to discharge the applicant for offences under Sections 498-A/304-B IPC and the alternate charges under Section 302/34, 506 IPC and 3 / 4 D.P. Act.
(3.) The contention is that as the applicant Bhagvan Deen was not a relative of the husband of the deceased, he could not be prosecuted for 304-B IPC. Learned counsel for the applicant places reliance on the judgment of the Apex Court in the case of State of Punjab v. Gurmit Singh, 2014 9 SCC 632. The contention further is that there was no material to prosecute the applicant in respect of other offences too.;