Sandeep Mehta, J. - (1.) The instant revision petition has been filed by the petitioners challenging the order dated 4.7.2008 passed by the learned Additional Sessions Judge (Fact Track) No. 1, Jodhpur in Sessions Case No. 178/2007 (State of Rajasthan v. Jawari Lal & Ors.) , whereby the trial Judge accepted an application filed by the prosecution under Section 319 Criminal Procedure Code and directed summoning of the petitioners as additional accused to stand trial with the charge-sheeted accused Jawari Lal and Chuki Devi.
(2.) Succinctly stated, the facts of the case are that Jawari Lal, who is already standing trial in the above-mentioned case, was married to deceased Dhanu ten years prior to the incident. The case of the prosecution is that Dhanu was done to unnatural death in her matrimonial home on 18.8.2007.
(3.) The F.I.R. in relation to the unnatural death was filed her father Uda Ram with the allegation that his daughter was murdered by her marital relatives including the petitioners. The police investigated the matter and filed a charge- sheet against Jawari Lal the husband of the deceased-and Chuki Devi the mother-in-law of the deceased for the offences under Sections 306 and 498-A, I.P.C.;