SANGAPPA BASAWANT BAGALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the applicants and the learned A.P.P. for the State.

(2.) THE applicant is arrested on 20th December 2007 in connection with the offence registered at Mandrup Police Station, Solapur under C.R. No.109/2007 punishable under sections 306, 323, 504 read with 34 of the Indian Penal Code.

(3.) THE allegation against them appears to be that the applicants assaulted the deceased on account of the deceased attempting to enter their house for maintaining the illicit relationship with the mother of the applicant no.1. Prima facie, no offence under section 306 appears to have been made out. There is no direct evidence that the applicants abetted the suicide of the deceased except the bare allegation in the complaint that the deceased committed suicide on account of beatings given to him.