SHIV SHANKAR Vs. STATE

JUDGEMENT

(1.) Appeal under Sec. 372 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the "Cr.P.C. ") has been filed by the Appellant Shiv Shankar, father of the deceased Vijay Singh to challenge the Judgment dtd. 24/2/2020 passed by the Ld. ASJ acquitting the Respondents No. 2 to 6 for the offence punishable under Ss. 306/34 IPC arising out of FIR No. 0079/2011 dtd. 21/3/2011 registered at P.S. Karawal Nagar.

(2.) Brief facts are that information about suicide by a boy at D-Block, Mahalaxmi Enclave near Maharana Pratap School, was received at P.S. Karawal Nagar vide DD No. 23A. ASI Anil Kumar reached the spot and found one Vijay Singh, S/o Shiv Shankar (Appellant) had committed suicide. No suicide note was found near the scene of crime.

(3.) Proceedings under Sec. 174 Cr.P.C. were carried out. On 3/5/2010, the Appellant handed over the Suicide Note to ASI Anil wherein the wife and her family members had been accused by the deceased of harassing him and compelling him to take this extreme step and sought that they be punished.