RAJENDRA SINGH LODHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision petition under Sec. 397/401 of Cr.P.C. is filed to question the legality, validity and propriety of the impugned order dtd. 23/9/2021 whereby learned Ist Additional Judge, Damoh in Sessions Case No. 115/21 framed the charge against the applicants.

(2.) In nutshell the case of prosecution is that a 'merg' intimation No. 106/20 regarding death of Murat Singh was recorded at P.S. Pathariya. During the investigation, the Police recorded the statements of relatives of deceased and other persons. The Police filed the charge sheet under Sec. 306 of IPC.

(3.) As per the story of prosecution, on 29/10/2020 at around 5 PM, the applicant no. 2, Bhupendra Singh Lodhi abused and assaulted the deceased Murat Singh by means of a 'Lathi'. He instantaneously reported said incident in the Police Station. At around 7.30 PM, when Murat Singh returned home, it is alleged that the applicant nos. 1 and 3 pressurized him to compromise the matter and further threatened him of dire consequences. Murat Singh consumed 'Sulphas', a poisonous substance and committed suicide. In turn, after investigation, charge sheet (Annexure A-1) was filed. The charges under Sec. 306/34 of IPC were framed by the Court below by order dtd. 23/9/2021.