- (1.) SINCE both these revision petitions have been filed against the same impugned order, therefore, both these revision petitions were heard together and are being decided by this common order.
(2.) BOTH these revision petitions have been filed against the impugned order dated 26.03.2014 passed by the learned Additional Sessions Judge (Women Atrocities and Dowry Prohibition Cases), Sriganganagar in Sessions Case No.92/2013, arising out of FIR No.131/2013 of Police Station Raisinghnagar, District Sriganganagar whereby charges were framed under Sections 498A and 306 IPC.
(3.) THE brief facts of the case are that the complainant Bhanwar Lal Modi lodged a written report alleging inter alia that his daughter Saraswati got married with accused Suresh Kumar in the year 1998. After some time of the marriage, accused Suresh Kumar and his family members started torturing his daughter and started demanding dowry. On 08.05.2013, accused Suresh Kumar threatened him to give Rs.5 lakhs on mobild and also threatened to divorce his daughter. On the next day, his daughter telephoned him and informed that she is being tortured and that she will be burnt if Rs.5 lakhs were not given to her in -laws, on which, he with his wife and brother, came to Raisinghnagar and thereafter he received information from the brother of accused Suresh Kumar that his daughter has burnt and she has been taken to hospital at Raisinghnagar from where she was referred to the PBM Hospital at Bikaner. On the basis of the said information FIR No.131/2014 was registered at P.S. Raisinghnagar for the offences under Sections 498A and 307 IPC but thereafter due to the death of Saraswati, during treatment, Section 302 IPC was also added and after completion of investigation, the police filed charge -sheet for the offences under Sections 498A and 306 IPC. The learned trial court thereafter framed charges for the offences under Sections 498A and 306 IPC vide order dated 10.12.2013, which was challenged by the accused Suresh Kumar by filing revision petition before this court which was registered as SB Criminal Revision Petition No.58/2014 and the same was allowed vide order dated 19.02.2014 and the order framing charge was set aside and the matter was remanded back for deciding the same afresh after considering the material available on record. The learned trial court, after hearing, again framed the charges for the offences punishable under Sections 498A and 306 IPC. Hence, these revision petitions.;