ARVIND Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By way of the instant revision, the applicants have challenged the quashing of the framing of charge under Section 306/34 IPC against the applicants by 6th Additional Judge, Durg in Sessions Trial No.64/2013 dated 4.4.13.

(2.) As per the prosecution story, GRP, Bhilai on receiving information has registered Merg No.26/11 wherein they had found body of the deceased DS. Pilley on the railway track near Raipur at around 2.00 p.m and FIR was registered by the Inspector GRP Shri Mahesh Sinha on the basis of a suicidal note seized from the pocket of the deceased in which all the applicants have been specifically named.

(3.) A plain reading of the suicidal note would reflect that one Vinod Tiwari, Sub- Inspector, Police Station, Bodla had introduced the family of the applicants to the family of the deceased and a transaction took place for selling the rice mill by the family of the deceased to the applicants for an amount of Rs.41 lacs. Subsequently there was some dispute in the payment made wherein it is alleged that only half of the amount was paid to the family of the deceased and the balance amount of 20 lacs was to be paid at the time of registration which however was not paid and this had put the family of the deceased in great financial crisis as a result of which, the deceased took the decision of committing suicide by jumping before a running train on 21.4.2011.