ANIL METHAJI GEDAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present revision is against the order dated 22.07.2016 passed by learned Assistant Sessions Judge, Nagpur, by which the application for discharge filed by the applicant in Sessions Trial No. 124 of 2015 vide Exh.8 came to be rejected.

(2.) The applicant/accused is prosecuted for the offence punishable under Sec. 306 of the Indian Penal Code. Father of deceased namely Pramod Narayan Dabhe lodged a report alleging that accused was in love with his daughter. The applicant/accused secretly performed marriage with his daughter in a room but he refused to perform marriage publicly. His daughter committed suicide because of cheating by the applicant/accused.

(3.) Heard Shri O.D. Kakde, learned Counsel appearing on behalf of the applicant/accused and Shri V.P. Gangane, learned Additional Public Prosecutor appearing on behalf of the respondent/State.