SURESH ALIAS GUDDA Vs. STATE OF M.P

JUDGEMENT

(1.) THE applicants have preferred the present revision against the order dated 25.6.2012 passed by the learned second Additional Judge to First Additional Sessions Judge, Balaghat in S.T.No.79/2012, whereby the charges of offence punishable under Section 306 of IPC were framed against the applicants.

(2.) THE prosecution's case, in short, is that, the deceased was resident of Bikhari Mohalla, Balaghat. It was alleged that the applicant No.1 was the regular visitor to the house of the deceased. On 23.11.2011, the deceased Purwanta Bai committed suicide in her own house. On investigation it was found that the applicant No.1 took a sum of Rs.1 Lac from the deceased Purwanta Bai and on her demand, he was not returning the said sum and therefore, she committed suicide. After hearing the learned counsel for the parties, the learned Additional Sessions Judge vide the impugned order framed the charges under section 306 or 306/34 of IPC against the applicants.

(3.) I have heard the learned counsel for the parties.