Shiv Kumar Sharma, J. - (1.) A short point which arises for determination in the instant revision is related to the scope and ambit of an order of charge framed under Section 304-B read with Section 109 of the I.RC. against the petitioner by learned Additional Sessions Judge, Hindaun City, vide its order dated September 24th, 1996.
(2.) First Information Report was lodged by one Ashok Kumar with the Police Station, Hindaun City against Dinesh, Kamlesh, mother of Dinesh and the petitioner Jayanti Lal on October 29th, 1994 with the allegations that Beena, his younger sister was married with Dinesh on November 25th, 1987. Enough dowry was given in the marriage, but the demand of Scooter and Fridge used to be made by Dinesh and his family members and when demand was not fulfilled, Dinesh and his family started harassing Beena. On September 25th, 1994 the informant received a letter written by his sister in the month of October, 1994. The informant went to Jamalpur and met Beena where he was intimated that Dinesh and his family members harassed her and 'Mousa' of Dinesh, the petitioner was also party to this conspiracy. The husband of Beena and his family members thereafter, entered into a conspiracy and committed murder of Beena. A case under Section 304-B was registered and after investigation Police Station, Hindaun City submitted a charge-sheet against Dinesh, Kamlesh, Smt. Ramwati and Jayanti Lal (present petitioner).
(3.) Learned trial court, vide its order dated September 24th, 1996 framed charge under Section 304-B read with Section 109 of the I.PC. against the petitioner. Against this order that the present action of filing this revision has been resorted to.;