SHRIRAM VISHWANATHJI MILKEWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This revision is filed against the order passed by the sessions Judge, whereby he refused to discharge the accused.

(2.) A few facts may be stated thus -The applicant/accused runs an Educational Institution. One Vivek Kelapure was in need of employment. It is alleged that in order to secure the said employment, said Vivek had paid to the cril. Revn. Appln. No. 84/07. 2 applicant/accused a sum of Rs. 1,60,000/ -. It is also alleged that inspite of paying a large sum, the accused did not provide employment to Vivek. Vivek got fed up due to the fact that no employment was given to him by the accused and therefore he committed suicide. It is not disputed that Vivek committed suicide and left a suicide note behind. He was found hanging in his own field.

(3.) His father lodged a report. An offence under Section 306 of indian Penal Code came to be registered and investigated and a charge-sheet was filed. The case was committed to the court of sessions, where application for discharge was moved. The said application has been rejected. Hence, this revision.