RAMNARAYAN Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision under Section 397 r/w section 401 of the Cr.P.C., 1973 has been filed to assail the order dated 15.11.2017, passed by the Second ASJ, Begumganj, District Raisen, wherein charges have been framed against the petitioner Nos. 1 Ramnarayan, No.2 Ritesh @ Jainarayan and No.3 Rupesh for offence under Section 306 r/w 34 of the IPC.

(2.) The prosecution story in brief is that, a piece of land was sole by the deceased to Jainarayan on 16.03.2015 for sale-consideration of Rs. 14,86,000/- (rupees fourteen lacs and eighty six thousand only). Allegedly the petitioners did not pay the whole sale consideration. The deceased Ramakant was harassed by non-payment of Rs. 1,50,000/-. He was also questioned by his family members for the same. Because of the said harassment caused by the petitioners/accused persons, the deceased committed suicide.

(3.) On the report of Rajesh Rawat, FIR was lodged at Police Station Silwani, District Raisen, and subsequently after the investigation charge-sheet has been filed. The case committed to the Court of Session. Learned Second ASJ, Begumganj framed charges against the petitioners for the offence under Section 306 r/w 34 of the IPC.