PRADEEP JAIN Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This criminal revision is directed against the order passed by the learned 2 nd Additional Sessions Judge, Mandsaur in Session Trial No.112/2017 wherein the learned Additional Sessions Judge framed charges against the present applicant under Section 306 of IPC.

(2.) The brief facts for disposal of this revision are that the deceased Ramprasad S/o Girdharilal Mali was working as a driver under the employment of the present applicant. The owner of the vehicle was the present applicant Pradeep Jain. It was alleged that in the suicide note that the applicant failed to pay him his wages to the tune of Rs.2,22,000/-, due to which, he was under great distress and depression and driven by such depression, he committed suicide on 08.03.2017.

(3.) Learned counsel for the applicant submits that there was no abetment from the present applicant, due to which, he committed suicide. The suicide note does not indicate any such instigation, which amounted to abetment under Section 107 of IPC.