PRADEEP THAKUR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision under Section 397/401 of the Criminal Procedure Code, 1973, hereinafter referred as 'the Code' has been filed against the order dated 23.01.2014, passed in Sessions Trial No. 125/2013, by the learned Additional Sessions Judge, Begumganj, District Raisen, by which the learned trial Court framed charges against the applicants for the offence punishable under Section 306 of IPC.

(2.) The case of the prosecution is that on 14.02.2013 at about 7 o'clock an FIR was lodged whereby it is stated that one Jagdish Prasad committed suicide. The allegation against the applicants were that they abetted the commission of suicide by the deceased by demanding additional money from him inspite of making payment of actual borrowed money Rs.2.35 lakh.

(3.) After completion of investigation, the applicants were charge-sheeted. The learned trial Court vide impugned order leveled charges against the applicants as mentioned above, against which, the applicants preferred this revision.