MANAKCHANDRA JAIN Vs. STATE OF M P

JUDGEMENT

(1.) Day of December, 2014 Aggrieved by the order passed by learned 7th Additional Sessions Judge, Ujjain in Sessions Trial No.435/2014 dated 27.08.2014 whereby, the learned Additional Sessions Judge framed charges against the present applicants under section 306/34 of IPC, this criminal revision is filed for setting aside the impugned order and discharging the present applicants from the charges as aforesaid.

(2.) The brief facts relevant for disposal of this revision are that the deceased committed suicide by hanging himself with the help of a rope. On intimation being given by the landlord Rajendra Kumar Shastri, present Crime No.05/2014 was registered at Police Station Kharakuan, District Ujjain, under section 306/34 of IPC.

(3.) According to the prosecution, the deceased was living alone in the rented accommodation. Applicant No.5 Nilima Jain was wife of the deceased. Applicants No.1 and 2 were father in law and mother in law of the deceased respectively and applicants No.3 and 4 were brothers in law of the deceased.