K N NAGARJUNA @ ARJUN Vs. STATE AND ORS

JUDGEMENT

(1.) This Revision Petition is directed against an order dated 14.09.2012 passed in S.C.No.18/2012 by the Principal District & Session Judge, Tumkur, rejecting an application filed by the accused-petitioner under S.227 of Cr.P.C. and deciding to frame charge against the petitioner for the commission of an offence punishable under S.306 IPC arising out of FIR No.276/2010 dated 27.12.2010 registered at N.E. Police Station, Tumkur.

(2.) On 27.12.2010, CW.1 lodged said FIR with the N.E. Police Station, Tumkur, stating that his daughter 'P' (described hereinafter as the 'victim', keeping in view the provision under S.228-A IPC), committed suicide by hanging herself on account of the acts attributable to the petitioner. It was alleged that, on 23.12.2010, at about 12.30 p.m., the petitioner went to the house of CWs.1 and 2, when their daughter 'victim' alone was inside the house and that, soon after entering the house, started to hug 'victim' and kissed on her lips and thereafter went away from the house and because of said incident, when no one was there in the house, 'victim' had committed suicide. It was stated that the 'victim' has left behind a suicide note.

(3.) For the sake of ready reference, the said suicide note is extracted below: