UDAY NARAYAN SINGH Vs. STATE OF M P

JUDGEMENT

(1.) The applicant/accused has filed this revision under section 397/401 of the Cr.P.C, being aggrieved by the Judgment dated 15.03.2011 passed by the Sessions Judge, Singroli in S.T.No.3/11 framing the charge against him and the co-accused for the offence of section 306 of the IPC.

(2.) The facts giving rise to this revision in short are that on 17.8.2010 on receiving the information at Police Station, Baidhan from the informer, namely, Guddu Singh regarding unnatural death of Narendra Singh on the railway track, a marg intimation No.99/10 under section 174 of the Cr.P.C was registered. In the course of its inquiry, it was revealed that the deceased being employee of the present applicant, was working at his site near the railway track as Watchman along with one Motilal and before aforesaid unnatural death of Narendra Singh, on account of some theft at the aforesaid site of the applicant, Narendra Singh was subjected to beating with abuses with criminal intimidation by the applicant accompanied with co-accused, by which, Narendra Singh was instigated to commit suicide and committed the same by jumping in front of the running train. On which, the crime was registered against the applicant and said Motilal for the offence under section 306 of the IPC. After holding the investigation, on completion of the same, the applicant along with other coaccused Motilal was charge sheeted for the aforesaid offence.

(3.) After committing the case to the Sessions Court on evaluation of the charge sheet, the charge of the aforesaid offence of section 306 of the IPC was framed against the applicant and other co-accused. They abjured the guilt and thereafter the applicant has come to this court with this revision with a prayer to discharge him.