RAMNARESH & ORS. Vs. STATE OF M.P.

JUDGEMENT

(1.) The Petitioners have preferred the instant Criminal Revision being aggrieved by the order dated 13/01/16 passed by the Ld. Additional Sessions Judge, Rehli, District Sagar, in Sessions Trial No. 304/2015, wherein the Trial Court was pleased to frame charges against the Petitioners for an offence under section 306 IPC. The certified copy of the impugned order has been annexed to the petition as Annexure A/1 at page 12 of the revision petition. The Ld. Trial Court has noted that it has gone through the records of the case and heard both the sides and thereafter has come to the conclusion that there is prima facie material available on record to frame a charge u/s. 306 IPC against the Petitioners herein. The order further records that the charges have been framed and the accused persons (the Petitioners herein) have been informed about the charge against them which they have denied and demanded a trial.

(2.) The Petitioners have filed an interlocutory application being I.A No. 5671/2016 for taking additional documents on record which is a copy of the charge sheet and all the documents annexed therewith which, according to the Ld. Counsel for the Petitioners, are relevant for a just decision in this case. A copy of the same has been handed over to the office of the Advocate General prior to filing. For the reasons stated in paragraph 2 of the said application, I.A. No. 5671/2016 is allowed and the copy of the charge sheet and the documents filed therewith is taken on record.

(3.) According to the Ld. Counsel for the Petitioners, the genesis of the incident occurred on the night of 27 -28/04/15 at village Chandpur where both, the Complainant and the Petitioners reside. The Counsel further states, that as per the FIR dated 03/05/15 of P.S. Rehli, District Sagar, the Petitioners are alleged to have put the deceased under undue duress and compelled him to commit suicide on account of enmity due to which the deceased Sahadev Setia, S/o. Bhagwandas Setia, committed suicide by hanging at his home.