RAGHAVENDRA Vs. STATE BY RAJAJINAGAR POLICE STATION

JUDGEMENT

(1.) This revision petition is filed by the petitioners being aggrieved by the order passed by the XLV Additional City Civil and Sessions Judge, Bengaluru, in Sessions Case No.222 of 2016 for having dismissed the application filed by them under Sec. 227 of the Code of Criminal Procedure (for short, 'the Cr.P.C.') vide order dated 7-3-2018.

(2.) The petitioners are the accused before the trial Court and the rank of the parties are retained for the sake of convenience.

(3.) The brief facts of the case before the trial court is that Rajajinagar Police, Bengaluru, filed charge-sheet against the accused for the offence punishable under Sec. 306 read with Sec. 34 of the Indian Penal Code (for short, 'the I.P.C.') based on the complaint filed by one Guruprasad @ Raghavendra, the elder brother of the deceased-Deepa, who committed suicide on 23-8-2013 in her house by hanging to a ceiling fan. The deceased left the death note alleging that the accused persons are the cause for her committing suicide. Based upon the complaint, the Police arrested the accused and after investigation, they have filed charge4 sheet. After committal of the case by the Magistrate, the accused persons appeared before the trial Court and moved an application under Sec. 227 of the Cr.P.C for discharging them from the charges, which came to be dismissed by the trial Judge. Hence, this revision petition.