NAVAL KISHORE SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) ALL these petitions arise out of order of framing of charge against the petitioners under Section 306/34 of IPC based upon suicide note left by the deceased which reads thus :- ...[vernaculam text ommited]......

(2.) PETITIONERS submit that even if the allegations as made in the suicide note are taken at their face value, they do not constitute abetment under. Section 107 of IPC for the purpose of framing of charge under Section 306 of IPC.

(3.) THE statement of learned counsel for the petitioner that Naval Kishore Sharma had taken over the charge as Head Master of the School only one month before the date of death of the deceased would not be a good ground to discharge the petitioner at this stage. This may be a good ground for final judgment but this has to be seen only after trial is completed.