GANESH JAGGANATH CHOUKSE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Admit. Heard finally by consent of learned Advocates for the parties. Perused the record and proceedings.

(2.) The order dtd. 10/2/2021 passed by the learned Assistant Sessions Judge, Khamgaon is impugned in this revision application, whereby the learned Assistant Sessions Judge was pleased to reject the application made by the applicant/accused Nos. 5 and 6 for discharge in Sessions Trial No. 63/2017 for the offences punishable under Sec. 420, 306 read with sec. 34 of the Indian Penal Code.

(3.) The informant is the wife of the deceased. In the report lodged by the informant, it was alleged that her husband committed suicide due to the torture and deception caused to him by accused persons. She found suicide note in his trouser pocket. The suicide note contained the nature of transactions and the cheating of the deceased at the hands of the accused persons. After investigation, the chargesheet has been filed.