VINAY KUMAR SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) This Revision has been preferred against the order dtd. 30/9/2022 passed by the 10th Additional Sessions Judge, Bilaspur in Sessions Trial No.80/2022, whereby the charge under Sec. 306 IPC was framed against the Applicant.

(2.) Brief facts of the prosecution case are that deceased Vasant Kumar Yadav was working as a Peon under the subordination of the Applicant, who was posted as Supervisor and Incharge/Branch Manager in the District Cooperative Central Bank, Branch Pendra, District Gourela-Pendra-Marwahi. It is alleged that the deceased Vasant Kumar Yadav committed suicide on 26/12/2021 at 4 o' clock in the morning leaving behind a suicide note stating therein that the Petitioner had tortured and also threatened him which made him take such an extreme step of ending his life. On such averments, FIR No.634 of 2021 was registered at PS Ratanpur, District Bilaspur.

(3.) After completion of investigation, the charge sheet was filed under Sec. 306 IPC and charge was also framed for the same Sec. against the Applicant by way of impugned order. Hence this Revision.