ASHISH KUMAR RAJWADE @ RINKU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The instant revision petition has been preferred against the order dtd. 24/9/2021 passed by Additional Sessions Judge, Baikunthpur, District Koria in Sessions Trial No. 40/2021, whereby a charge under Sec. 306 of the Indian Penal Code has been framed against the applicant/accused (henceforth 'applicant').

(2.) Brief facts of the case are that on 29/1/2020 at about 7.30 pm informer Jageshwar Prasad Rajwade informed the police that his daughter Manisha Rajwade has committed suicide by hanging herself in his home. Based on above facts, merg report No.

(3.) Vide the impugned order dtd. 24/9/2021, learned Additional Sessions Judge, Baikunthpur, Disrict Koria framed a charge under Sec. 306 of IPC against the applicant, hence this revision.