Sunil Kumar Garg, J. - (1.) This revision petition has been filed by the accused petitioners against the order dated 7.5.1996 passed by the learned Sessions Judge, Balotra by which he ordered to frame charges against the accused petitioners for the offence under sections 304B alternatively 306 and 498A IPC.
(2.) The present accused petitioners Chain Das, Geeta Devi and Pawan Kumar are respectively father-in-law, mother-in-law and husband of the deceased.
(3.) The learned counsel appearing for the accused petitioners submitted that there is no evidence of dowry demand soon before the death of deceased and therefore, the impugned order of framing charges for the aforesaid offences is illegal and erroneous and the same be set aside.;