ASHOK AGRAWAL Vs. STATE OF C.G.

JUDGEMENT

(1.) The applicant has filed this criminal revision under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure being aggrieved by the order dtd. 25/10/2017 passed by the First Additional Sessions Judge, Raigarh, in Sessions Case No. 101/2017 whereby charge under Sec. 306 and 201 of the IPC has been framed.

(2.) Facts of the case, in brief, are that deceased Priti Yadav was studying in class-10 at Kamla Nehru Public Higher Secondary School, Kharsia. It is alleged that on 17/7/2017 at about 9.30 AM, the victim had gone to school and during class time at third period, she reached the roof of the school and jumped on the ground from the roof and thereafter she was admitted in Metro Hospital at Raigarh for treatment where she died at about 4.50 PM on the same day. It is alleged that because of non-deposition of re-admission fee and also monthly fee, she was ill treated with some harsh words as the fee was not being paid by her within time, therefore, she committed suicide by jumping from the roof of the school. The information of death was sent to Police Station Chakradhar Nagar and on the basis of information, unnumbered merg under Sec. 174 CrPC was registered and statements of the parents and sister of deceased Priti Yadav were recorded under Sec. 164 CrPC and on the basis of statements, offence under Sec. 306,34 of the IPC was registered against the applicant and co-accused Sushil Kumar Bhanwar.

(3.) After usual investigation Charge sheet was filed learned Judicial Magistrate First Class, Raigarh who vide its committal order dtd. 3/10/2017 has committed the case for trial to First Additional Sessions Judge, Raigarh registered as Sessions Trial No.101 of 2017 who has framed the charges on 25/10/2017 against the applicant and other co-accused.