HUKUM SINGH YADAV Vs. STATE OF M P

JUDGEMENT

(1.) Willi the consent of parties, matter is finally heard.

(2.) Applicants have preferred this revision under Section 397/401 of Cr.PC against the order dated 17-2-2006 passed by the learned Sessions Judge, Datia, in S.T. No. 14/2006 by which charges have been framed against the applicants under Section .106, IPC.

(3.) [''acts in brief are that on 7-6-2005 deceased and his father Jagdish were going to their farm. Applicants restrained them and abused deceased and his father and applicant Prakash also slapped the deceased and thereafter they threatened them to kill. Manku Bai also reached there and asked applicants that why they are quarreling with deceased and his father, then applicants went away from the spot. Thereafter, the deceased and his father Jagdish went to their field and then Jagdish returned to his house. Meanwhile, the deceased committed suicide by consuming poisonous substance.. Deceased was admitted in Jhansi Hospital where he breathed his last. After merg investigation; FIR is lodged and (Time No. 35/2005 is registered against the applicants. After due investigation, charge-sheet has been filed before the JMFC and case is committed to Sessions Court, Datia. The learned Sessions Judge framed the charges against the applicants under Section 306, IPC, against which this revision has been preferred.