LAWS(DLH)-2017-5-70

KHUSHBOO @ KAJAL Vs. STATE

Decided On May 29, 2017
Khushboo @ Kajal Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Crl.M.A. 9362 of 2017 (exemption)

(2.) Heard. Perused.

(3.) The FIR No. 138/2017 of Police Station New Usmanpur was registered on 19.02.2017 for investigation into the offence under Sec. 306/34 IPC, inter alia, on the basis of suicidal note left behind by Renu, who committed suicide some time prior to 05:30 p.m. on the said date by hanging by the neck.