SHEETAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Criminal Revision has been filed impugning the judgment & order dtd. 15/2/2021 rendered by the learned Sessions Judge, District Pauri Garhwal, in Session Trial No.02 of 2020, 'State Vs. Sheetal, whereby charge under Sec. 306, 386, 506 read with Sec. 34 of IPC were framed against the revisionist.

(2.) According to the prosecution, the deceased had written a suicide note which was recovered from the spot. In the suicide note it was mentioned that the revisionist and other accused persons are constantly black mailing the deceased and have duped him of Rs.15.0016 lakhs in last four years and since his marriage with Ruchi Kapoor, they are constantly threatening to kill his son Ishan. After 2011 they are threatening the deceased to pay 5 lakhs, failing which they would kill his son. He further alleges that revisionist called the deceased on 1st, 8th & 9/11/2013, where she threatened to kill his son or to pay the huge amount of money. The deceased have further mentioned now he can no more bear this black mailing by the revisionist and her family.

(3.) Learned counsel for the revisionist has submitted that the said suicide note is a forged and fabricated document and, therefore, cannot be relied upon. Even if, for the sake of argument, it is presumed that the suicide note is genuine, still no offence is made out against the revisionist.