PANKAJ BHANDARI,J. - (1.) Petitioners have preferred this revision petition aggrieved by order dated 23.03.2018 passed by Additional Sessions Judge, Women Atrocities Cases No.1, Jaipur Metropolitan, Jaipur in Sessions Case No.1090/2017, whereby Court below has framed charges against the petitioners for offence under Section 304-B, 34, 201 of I.P.C.
(2.) It is contended by counsel for the petitioners that marriage of petitioner No.2 (Sanjay Kumar Sahu) with the deceased took place on 11.02.2007. Deceased died due to medical ailments on 02.10.2010. F.I.R. was filed on 12.10.2010. Petitioner No.1 (Babu Lal Sahu) is father-in-law, petitioner No.2 (Sanjay Kumar Sahu) is husband, petitioner No. 3 (Smt. Hemlata Sahu) is mother-in-law and petitioner No.4 (Rahul Sahu) is brother-in-law and petitioner No.5 (Manju Sahu) is sister-in-law of the deceased.
(3.) It is contended by counsel for the petitioners that after lodging of the F.I.R., Police investigated the matter and submitted a negative final report. Learned Magistrate took cognizance for offence under Section 304-B, 34-B, 201 of I.P.C., and committed the case. Court below has framed charges against the petitioners for the aforesaid offences, aggrieved by which the present revision petition has been filed.;