KRISHNAPPA V. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petition is filed before this Court seeking for the following relief;

(2.) A complaint was lodged before the Bengaluru Rural Railway Police Station on a body being found on the railway track. Thereafter, F.I.R was registered in Crime No.56/2014 for the offence punishable under Sec. 306 read with Sec. 34 of IPC on 11/5/2016 at about 2.30 p.m. on the basis of compliant being lodged by the respondent No.2.

(3.) The allegation against the petitioners is in terms of the death note left by the deceased is that the petitioners had prevailed upon the deceased to commence a business despite the deceased not being interested in the business. On account of which, the deceased took several loans which he was unable to pay and as such, he committed suicide by coming into contact with the moving train on the railway track.