BIHARI Vs. STATE OF M P

JUDGEMENT

(1.) THIS revision has been filed by the applicants against the judgment and order passed by the Fourth Addl. Sessions Judge, Ujjain in Sessions Trial No. 342/2000, dated 28-2-2002, directing the prosecution to take cognizance and investigate the case against the applicants/prosecution witnesses Shyamlal (P. W. 4) and Bihari (P. W. 17 ).

(2.) THE prosecution case before the Trial Court, in brief was that the deceased Suwabai had advanced loan to the acquitted accused persons named Ramchandra, Ramesh and Sagar. On demand, instead of returning the loan amount, she was abused and ill-treated by the accused persons resulting into commission of suicide on 30-5-2000 by Suwabai after ablazing herself.

(3.) THE matter was reported to the concerned police and after usual investigation, charge-sheet was filed against Ramchandra, Ramesh and Sagar. The applicants were cited as witnesses in the case.