SURESH SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioners herein are accused in FIR dated 12.03.2019 bearing Crime No.275/2019 registered at Police Station Kotwali Morena, District Morena alleging offences punishable u/Ss.306, 34 of IPC arising out of suicide committed by one Jitendra Sharma aged 36 years (hereinafter referred to as "deceased") by hanging himself.

(2.) Brief facts as alleged giving rise to the present petition are that complainant Girraj Sharma lodged an FIR to the effect that petitioners got the land of his cousin i.e. deceased mortgaged with one Narendra Yadav and thereafter petitioner Suresh purchased it and got registered in the name of his sons, however, sale consideration amount of Rs.90,000/- was not given to the deceased. When deceased asked petitioners for said amount, the petitioners not only declined to oblige but also harassed the deceased to the extent that deceased committed suicide by hanging himself without leaving behind any suicide note.

(3.) Learned counsel for the petitioners submits that the available material on record and the evidence placed by the prosecution before the learned trial judge in shape of charge-sheet do not disclose the essential ingredients of the offence of abetment to suicide.