AFSAR ALI Vs. STATE OF C.G.

JUDGEMENT

(1.) This criminal appeal has been preferred by appellant against the judgment of conviction and order of sentence dtd. 3/10/2024, passed in Session Case No.38/2016 by which the learned Session Judge, Chirmiri, Distt -Koriya, (CG), whereby appellant stands convicted and sentence as under: <IMG>JUDGEMENT_74_LAWS(CHH)3_2025_1.jpg</IMG>

(2.) The prosecution case, in brief, is this that Pinky @ Salma (deceased), who was working in Grand News, Haldibadi, Chirmiri has committed suicide in the room on 16/12/2015 by hanging herself with her dupatta. Based upon information/report, the Police registered the Merg No.52/2015, conducted the investigation and, thereafter, registered the case against the accused (Ashish Gharami) vide crime no. 437/2015 for the offence punishable under Sec. 306 of Indian Penal Code as it is alleged that accused Ashish Gharani who was also working with the deceased in the said Grand News Channel has humiliated the deceased stating that she was a girl of bad character in front of the other employees of the Channel. After completion of investigation, charge-sheet was filed against the accused Ashish Gharami @ Babon before the jurisdictional criminal court for the offence punishable under Sec. 306 of Indian Penal Code.

(3.) Subsequently, a supplementary charge-sheet was filed against the present appellants along with other accused persons namely (Dr. RR Gajbhiye, Abdul Salim Khan and Jaisingh Raghav @ Jacky) and based upon which, trial Court framed the charges against the present appellants for offence under Ss. 306/34, 120 B, 201 of IPC.